SUMEET AGENCIES Vs. SONIA MEENA

JUDGEMENT

(1.) Petitioner has filed this contempt petition making a prayer for initiation of contempt proceedings against respondents contemnors, who had deliberately and voluntarily disobeyed orders of this Court dtd. 19/8/2019 and 17/9/2019 passed in Arbitration Appeal No. 60/2019.

(2.) Counsel appearing for petitioner submitted that by order dtd. 21/7/2016, Managing Director-respondent No.1 had cancelled agreement of way side amenity situated at Sakadehi, Betul and petitioner was asked to hand over vacant possession to M.P. State Tourism Development Corporation. Petitioner raised a dispute before Arbitrator as per Clause 36 of agreement. Arbitrator vide its award dtd. 3/10/2017 passed following orders : -

(3.) Petitioner filed an application under Sec. 34 of Arbitration and Conciliation Act, 1996 calling in question award dtd. 3/10/2017. Learned 3rd Additional District Judge, Betul vide its order dtd. 25/7/2019 dismissed the application. Petitioner filed Arbitration Appeal No. 60/2019 before High Court under Sec. 37 of Arbitration and Conciliation Act, 1996. High Court vide its order dtd. 19/8/2019 stayed operation of impugned orders dtd. 3/10/2017 and 25/7/2019.