ATRIA CONVERGENCE TECHNOLOGIES P LTD Vs. SANJAY MAHORE

JUDGEMENT

(1.) The petitioner has filed the present Civil Revision being aggrieved by the order dtd. 19/9/2019 passed by First Additional District Judge, Dewas in MJC AV Case No.600012/2016 whereby an application filed by the petitioners seeking dismissal of the respondent's petition filed under Sec. 34 of Arbitration and Conciliation Act, 1966 (hereinafter referred to as '' Act, 1996'' for convenience) has been dismissed. The facts of the case in short are as under:-

(2.) That the petitioner approached the District Court Dewas by filing an application under Sec. 9 of Act, 1996 for interim relief, however, said application was dismissed. Thereafter an Arbitration Appeal No.37/2010 was filed before this Court that also came to be dismissed.

(3.) Meanwhile, the learned Arbitrator has passed an Award in favour of the petitioner on 9/12/2015.