BRAHAN DUTT SHUKLA Vs. ASHOK LEYLAND FINANCE

JUDGEMENT

(1.) THE appellant has filed this appeal under Section 96 of the Code of Civil Procedure against the order dated 15th March, 2001 passed by the learned VIth Additional District Judge, Jabalpur in Civil Suit No. 5-A/2001.

(2.) BRIEF facts necessary for disposal of this appeal are as follows:-The appellant filed a civil suit against the respondent for declaration and injunction praying for following reliefs :-

(3.) BY way of interim relief the appellant filed an application under Order 39 Rules 1 and 2 of the Code of Civil Procedure praying that the defendant/respondent be injuncted from initiating the arbitration proceedings as mentioned in the notice dated 16-12-2000 at Chennai against the plaintiff/appellant.