MAHINDRA AND MAHINDRA LTD Vs. YASHOVARDHAN INDUSTRIES

JUDGEMENT

(1.) Although Mr Warunjikar makes a statement on behalf of the respondent in Commercial Arbitration Petition No. 1317 of 2018, having regard to the past history of the matter, and the order that I propose to pass today, I believe a brief background is necessary.

(2.) The petitioner, Mahindra and Mahindra Ltd., availed of a warehousing facility from the applicant, a sole proprietorship. The warehouse itself is of 5,604 sq ft and it is at Plot No. 72, D3 Block, MIDC Chinchwad, Pune 411 019.

(3.) There were disputes between the parties. Mahindra and Mahindra fled this Arbitration Petition No. 1317 of 2018 ("the frst petition") seeking urgent relief under Section 9.