SREI EQUIPMENT FINANCE LIMITED Vs. PRABIR MONDAL

JUDGEMENT

(1.) This is a Section-9 application.

(2.) It appears from the submissions made that the respondent has filed a civil suit in the learned City Civil Court, Calcutta. In the suit the petitioner has made an application under Sections 5 and 8 of the Arbitration and Conciliation Act , 1996 for the stay of the suit. In that application, no order has been passed till date.

(3.) In the suit of the respondent, the learned City Civil Court has passed an order restraining the petitioner from taking possession of the equipment on certain payment terms being complied with by the respondent.