JATIN KESHRUWALA Vs. DAG CREATIVE MEDIA PVT LTD

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Respondent no. 1 though served is not appearing. Respondent no. 2 is represented by Dr. Saraf.

(2.) A short question which arises for consideration in this proceeding is as to whether the petitioner would be entitled to an order which is in the nature of garnishee order against respondent no. 2-Viacom 18 Media Pvt. Ltd., at the interim stage of the arbitral proceedings.

(3.) This is a Petition filed under section 9 of the Arbitration and Conciliation Act, 1996 (for short the Act ) whereby the petitioner, who has a privity of contract with respondent no. 1 under an agreement titled as Co-Production Agreement dated 25th May, 2017, has principally prayed for reliefs against Viacom 18 Media Private Limited (for short Viacom ). Following are the prayers as made in the Petition: