ABHYUDAY SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This order will govern the disposal of MP Nos. 5927/2019, 5929/2019 and 5930/2019 since it is jointly submitted by learned counsel for the parties that all these misc. petitions involve the same issue on the identical facts situation.

(2.) For convenience, the facts have been taken from MP No. 5927/2019.

(3.) By this petition, the petitioner has challenged order of the District Judge, Dhar dated 20/08/2018 rejecting the petitioner's application under Section 34 of the Arbitration and Conciliation Act on the ground that the Court concerned had no jurisdiction. The petitioner has also challenged the order dated 31/08/2019 rejecting the application under Order 7 Rule 10 of the CPC on the ground that the said provision is not attracted in the proceedings under Section 34 of the Arbitration and Conciliation Act .