ASHOKA BUILDCON LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Arbitration Appeal is arising out of the order, dated 25.7.2013, passed by the learned Principal District Judge, Ahmednagar, in Arbitration Application No. 1 of 2013. Along with the Arbitration Appeal, the appellant has also filed Civil Application for grant of interim relief during the pendency of the appeal.

(2.) The facts leading for filing application under Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as, 'the said Act' for short), as summarized by the District Court, are as follows :

(3.) The respondents herein resisted the claim before the District Court by filing reply at Exh. 10. The District Court in para 14 of the impugned judgment framed necessary points for its determination and by reasoned order, rejected the application filed by the appellant under Section 9 of the said Act. Hence, this Arbitration Appeal by the appellant.