CEEBROS PROPERTY DEVELOPMENT PVT LTD Vs. VANISRI

JUDGEMENT

(1.) CHALLENGE is made to a common order of the learned Single Judge made in Application Nos.290 and 291 of 2004, the first one is for stay of all further proceedings in C.S.No.859 of 2003 and the second one is for referring the matter to arbitration, in C.S.No.859 of 2003, a suit for recovery of money against two defendants found therein.

(2.) THE Court heard the learned counsel on either side, perused the materials available and in particular the order under challenge.

(3.) THE learned Single Judge posed a question whether the matter was to be referred to arbitration and on enquiry, he recorded a finding that it was a fit case for referring the matter to arbitrator and accordingly ordered the same. Hence this appeal is filed at the instance of the plaintiff.