PROMISING SCHOLARS HIGH SCHOOL Vs. EDUCOMP SOLUTIONS LTD

JUDGEMENT

(1.) This civil revision petition under Article 227 of the Constitution arises out of the refusal of the XXIV Additional Chief Judge, City Civil Court, Hyderabad to grant a stay of all further proceedings pursuant to an order of attachment passed by the Arbitrator under Section 17 of the Arbitration and Conciliation Act, 1996.

(2.) Heard Mr. M.M. Ali, learned counsel for the petitioner and Mr. A.M. Rao, learned counsel for the respondents.

(3.) The petitioner and the respondents had an arbitration agreement. When their commercial relationship became strained, a reference was made to a sole Arbitrator.