PARMAR CONSTRUCTIONS Vs. KRISHNAKUMAR RAMSINH PARMAR

JUDGEMENT

(1.) The challenge in this Appeal is to an order dated 14th January 2020 rejecting the Application of the Petitioner (the Defendant in the Suit) under Section 8 of the Arbitration and Conciliation Act 1996. The entire Appeal can be disposed of immediately. Hence, by consent, taken up for hearing and fnal disposal.

(2.) Section 8 of the Arbitration Act as amended in 2015 reads thus:

(3.) Now there is no dispute that paragraph 10 of the Written Statement contained the following averment: