GENERAL OFFICER COMMANDING (GOC) Vs. MAHAVIR PARSAD AGGARWAL

JUDGEMENT

(1.) These appeals have been heard along with Arbitration Petition No. 14 of 2019, titled 'Arshad Hussain v. General Officer Commanding (GOC)' wherein a separate judgment and order has been passed dismissing the same.

(2.) These appeals have been preferred under Sec. 37 of the Arbitration and Conciliation Act, 1996 (for short 'the Act') against the order dtd. 30/3/2019 of the 2nd Additional District Judge, Jammu granting interim protection to the respondent on a petition filed under Sec. 9 of the Act.

(3.) The court in granting the above protection has, prima facie, found that Clause 25 of the Agreement dtd. 1/2/2018 is an arbitration agreement to hold that the application for interim measures filed under Sec. 9 of the Act is maintainable.