SHRIRAM CITY UNION FINANCE LTD Vs. STATE

JUDGEMENT

(1.) This appeal is directed against Order No. 3 dated 22nd September, 2000 passed by the learned Acting Chief Judge, City Civil Court, at Calcutta, in Misc. Case No. 5057 of 2000, fixing a date for hearing of the application filed by the respondent herein under section 9 of the Arbitration and Conciliation Act, 1996 and staying the operation of the Award dated 7th July, 2000, till the said date.

(2.) As will appear from the order-sheet of the said Misc. Case, the same was started on an application made by the respondent herein under section 34 of the aforesaid Act. Subsequently, the said respondent as the petitioner in the said Misc. Case filed another application under section 9 of the Arbitration and Conciliation Act, 1996. Since a Caveat had been lodged, a direction was given for service of the application on the Caveator.

(3.) On 22nd September, 2000, the application under section 9 was taken up for consideration and the order, as indicated hereinabove, was passed.