LOKESH ANAND SINGHAL Vs. PRIDE REALTY

JUDGEMENT

(1.) Heard Mr. M. K. Choudhury, learned senior counsel as well as Mr. A. K. Sarma, learned senior counsel, both assisted by Mr. M. Sarma, the learned counsel appearing for the petitioners. Also heard Mr. B. D. Deka, the learned counsel appearing for respondent Nos. 1 to 6 as well as Mr. A. K. Gogoi, the learned counsel for the respondent Nos. 7 and 8.

(2.) This application under Article 227 of the Constitution of India has been filed by the petitioners, namely, Shri Lokesh Anand Singhal and Smt. Shilpi Anand Singhal, impugning the order dtd. 20/5/2026, passed in the Misc. (J) Case No. 28/2026 arising out of the Misc (Arb.) Appeal No. 1/2026, whereby the Court of learned District Judge, Kamrup (M), Guwahati has rejected the prayer for stay of operation of order dtd. 17/2/2026, passed in Misc. (Arbitration) Case No. 205/2024 under Sec. 9 of the Arbitration and Conciliation Act, 1996, by the Court of the learned Civil Judge (Senior Division) No.1, Kamrup (M), Guwahati, during the pendency of the Misc (Arb.) Appeal No. 1/2026.

(3.) The facts relevant for consideration of the instant Civil Revision Petition (I/O), are that, the parties hereto are the stakeholders of the Protech Group comprising of multiple individual entities, namely, partnership firms, limited liability partnerships, private limited companies, including the respondent No. 1 partnership firm. It is a leading builder and real estate developer in Guwahati and undertakes projects to develop and construct the apartment buildings.