SUSHAM SINGLA Vs. JAGTUMAL MURARI LAL AND OTHERS

JUDGEMENT

(1.) Challenge in the present appeal is to the order dated 30.10.2007, passed by the learned Court below in an application under Section 9 of the Arbitration and Conciliation Act, 1996 (for short, 'the Act'), whereby the prayer for interim relief during the pendency of objections filed to the award of the Arbitrator, was dismissed.

(2.) During the pendency of the present appeal before this Court, the objections to the award of the Arbitrator have been finally dismissed vide order dated 30.10.2009.

(3.) In the aforesaid factual matrix, learned counsel for respondents No. 1 and 3 raised a preliminary objection stating that the present appeal challenging an interim order has been rendered infructuous, as the objections have already been decided finally by the learned court below.