GEOJIT FINANCIAL SERVICES LIMITED Vs. SANDEEP GURAV

JUDGEMENT

(1.) Admit. The learned Counsel for the respondent waives service.

(2.) By this Appeal filed under Section 37 of the Arbitration and Conciliation Act, 1996 (for short, "the said Act"), the appellant (original petitioner) has impugned the order dated 31st August, 2017 passed by a learned Single Judge of this Court in Arbitration Petition No. 161 of 2017 filed under Section 34 of the said Act and also disposing of the Chamber Summons No. 448 of 2017 filed by the appellant inter alia praying for amendment of the Arbitration Petition.

(3.) By consent of the parties, the Appeal is heard finally at the admission stage.