RABNESHWAR SHARMA Vs. SHRACHI SECURITIES LIMITED

JUDGEMENT

(1.) A very strange problem, indeed.

(2.) This Court in response to the application under Article 227 of the Constitution is called upon to make such order which can bring the alleged inertia of inaction on the part of the learned Arbitrator to an end.

(3.) Grievance of the petitioner, as ventilated in the application under Article; 227 of the Constitution, relates to alleged failure to exercise jurisdiction vested in the learned Arbitrator by not adjudicating and passing any order in response, to the application dated 17.5.2005 under section 17 of the Arbitration and Conciliation Act, 1996.