ARIHANT AGROTECH Vs. BIRLA COTSYN I LIMITED

JUDGEMENT

(1.) Rule, made returnable forthwith. Heard finally with consent of the learned Counsel for the parties.

(2.) By the above petition filed under Arti-cles 226 and 227 of the Constitution of In-dia, the petitioner takes exception to the order dated 21/12/2010 passed by the learned Civil Judge, Senior Division (Ad hoc), Malkapur whereby the application (Exh. 16) under section 8 of the Arbitra-tion and Conciliation Act, 1996 filed by the respondents herein, came to be allowed and the parties were relegated to arbitration in respect of disputes/differences that had arisen between them.

(3.) Shorn of unnecessary details, a few facts can be stated thus :