OMPRAKASH VAISHYA Vs. SHRI RAM DEVELOPMENT

JUDGEMENT

(1.) Powers of superintendence under Article 227 of the Constitution of India are invoked to assail the interlocutory order dated 24/6/2016, Annexure-P/1 passed by the Seventh Additional Sessions Judge, Gwalior (M.P.) whereby in a pending proceeding under Section 34 of the Arbitration and Conciliation Act, 1996 (for brevity the 1996 Act), an application preferred by the petitioner/applicant for framing of issues has been dismissed.

(2.) Pertinently, by the interim order passed on 16/7/2016 in the present case, the proceedings before the court under Section 34 of the Act have been stayed.

(3.) Learned counsel for the rival parties are heard.