ICICI SECURITIES LTD Vs. O P ROONGTA

JUDGEMENT

(1.) THE petitioners have invoked Section 9 of the Arbitration and Conciliation Act, 1996 (for short, the Act ).

(2.) ADMITTEDLY, against the Award, this Court has admitted the petition under Section 34 of the Act. The same is pending.

(3.) THE point in the present case, as averred is that whether the petitioners apprehension, as denied by the respondents, is sufficient to reject the prayers of interim protection/reliefs.