SANJAY SUGANCHAND KASLIWAL Vs. JUGALKISHOR CHHAGANLAL TAPADIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of learned counsel for both the sides, heard finally.

(2.) Aggrieved by the order dated 15/3/2013 passed by the Joint Civil Judge Senior Division, Aurangabad in Special Civil Suit no. 257 of 2012, rejecting the application of the present petitioner/original defendant no.1 for referring the parties to arbitration under section 8 of the Arbitration and Conciliation Act, 1986 (for short "the Act"), the present Civil Revision Application is filed.

(3.) For the sake of convenience, the petitioner herein would be termed as defendant no.1, respondent no.1 would be termed as plaintiff while respondent nos.2 to 4 would be termed as defendant nos.2 to 4 as arrayed in the trial court.