JOINDRE CAPITAL SERVICES LTD Vs. SANTOSH JAIN

JUDGEMENT

(1.) THE petitioner has invoked Section 34 of the Arbitration and Conciliation Act, 1996 (for short, 'the Arbitration Act') whereby challenged the Award dated 25th February 2009 passed by the sole Arbitrator of National Stock Exchange of India Ltd. In arbitration matter between the parties arising out of Rules, Regulations and Byelaws of the National Stock Exchange of India Ltd.

(2.) THE basic averments in the present petition are in paragraphs nos. 12, 13 and 15, which reads as under:

(3.) IN view of above averments itself, I am not inclined to entertain the present petition at Mumbai. The liberty is granted to the petitioner to take appropriate proceedings before the appropriate Court.