JS TARAPOREWALA CONSTRUCTION COMPANY Vs. EMPIRE INDUSTRIES LIMITED

JUDGEMENT

(1.) The Petition is under Section 9 of the Arbitration and Conciliation Act 1996. The Petitioner seeks these reliefs:

(2.) For the present, Mr Tamboly for the Petitioner restricts his relief to prayer clause (b), and states that the rest may be allowed to be pressed in arbitration as an Application under Section 17 of the Arbitration and Conciliation Act , 1996.

(3.) The Petitioner is a partnership frm. It carries on business as a contractor in building construction. The Respondent is a real estate developer.