LUXURY LIFELINE Vs. SUN PETPACK JABALPUR PVT. LTD.

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. The writ petition is heard finally, as respondent No.2 though served with notice of final disposal, remained absent.

(3.) By this writ petition, the petitioner is challenging order dated 18/12/2017 passed by the Court of Principal District Judge, Nagpur, whereby an application for intervention filed by the petitioner in an application filed by respondent No.2 under section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "Act of 1996"), has been rejected.