SECRETARY TOURISM Vs. INDIAN HOTELS COMPANY LIMITED

JUDGEMENT

(1.) Heard learned Advocate General for the Petitioner and Mr. Rafiq Dada learned Senior Advocate who appears with Mr. Iftikar Aga for the Respondents.

(2.) Rule. The rule is made returnable forthwith at the request of the learned Counsel for the parties.

(3.) The challenge in this petition is to the order dated 20.08.2020 made by the learned Senior Civil Judge, 'A' Court at Mapusa, Goa in Civil Miscellaneous Application No.60/2020/A under section 9 of the Arbitration and Conciliation Act, 1996 (said Act).