WOODHILL-HIGHWAYS (JV) Vs. RAIL VIKAS NIGAM LTD

JUDGEMENT

(1.) The Petitioner in the present Writ Petition is challenging the order dtd. 15/5/2024, passed in Arbitration Petition No.16 of 2024 by the Commercial Court/ Khurda/ dismissing the petitioner's application under Sec. 151 of the CPC for a stay of arbitration proceedings pending before Opposite Parties No. 2 to 4.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions: