RELIANCE SECURITIES LTD Vs. AKANSHA COMMODITIES PVT. LTD

JUDGEMENT

(1.) This is a Petition filed under section 9 of the Arbitration and Conciliation Act , 1996 (for short "the Act") whereby the petitioner prays for interim reliefs pending arbitral proceedings.

(2.) In brief, the facts are:

(3.) It is the petitioner's contention that respondent no. 5-Manoj Poddar owns and controls respondent no. 1 to 3, who opened the trading accounts and gave instructions for all their trading.