ANOOP KUMAR JINDAL Vs. RAKESH KUMAR JINDAL

JUDGEMENT

(1.) The Court : This appeal from the judgment and order dated 5th March, 2021 of a learned single judge of this Court in an application under section 9 of the Arbitration and Conciliation Act, 1996, is formally admitted.

(2.) As the respondents are represented by learned counsel issuance and service of the notice of appeal is dispensed with. We dispense with all other formalities and expedite the hearing of the appeal.

(3.) Advocate on record of the appellants will prepare an informal paper book and file the same in this Court by 21st May, 2021.