UNIVERSALS ENTERPRISES Vs. DELUXE LABORATORIES PVT. LTD.

JUDGEMENT

(1.) Heard, entertained and decided finally by consent of the parties.

(2.) This Appeal under Sec. 37 of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as 'Arbitration Act') is filed by the Appellant, in whose Sec. 9 Petition the learned Single Judge by order 28.01.2016 has not granted any ad -interim relief, though specifically prayed. The impugned order reads as under:

(3.) The submission made by the learned Counsel appearing for the Appellant is that the impugned order resulted into refusal and/or non -grant of ad -interim relief though sought for in view of urgency so expressed in the Petition. Therefore present Appeal under Sec. 37 of the Arbitration Act.