(1.) This Original Petition has been filed under Section 11 (6)(a) of the Arbitration and Conciliation Act, praying to decide the disputes and claims between the petitioner and the respondents arising out of the Memorandum of Understanding dated 06.02.2016.
(2.) The brief facts which give rise to filing of the above Original Petition, are stated hereunder:
(3.) This Court, after consideration of the rival submissions, has granted the interim orders as prayed for in the above said Original Applications and the said orders are still in force.