GTS PVT LTD Vs. JENA ENTERPRISES

JUDGEMENT

(1.) HEARD Mr. Kamat learned counsel appearing for the Petitioner and Mr.Mendes learned counsel appearing for respondent no.3.

(2.) RULE. By Consent heard forthwith.

(3.) MR. Kamat learned counsel for the petitioner submitted that the learned judge ought to have decided the application on merits in one way or the other and in view of Section 8 of the Arbitration and Conciliation Act, 1996 the trial court could not have ordered deletion of respondent no.3 without an application being filed to that effect.