NKG INFRASTRUCTURE Vs. GRANCO INDUSTRIES AND ANR

JUDGEMENT

(1.) The appellant, a company incorporated under the provisions of Companies Act, 1956 having its corporate office in Gaziabad (U.P.), is in appeal against the order dated 25.11.2017 passed by the Principal District Judge, Srinagar (hereinafter referred to as "the Court below") in an application filed by respondent No.1 under Section 9 of the Jammu & Kashmir Arbitration and Conciliation Act, 1997 (hereinafter referred to as "the Act").

(2.) The factual antecedents leading upto the filing of this appeal, as are necessary for the disposal of this appeal, may be summed up in the following manner:-

(3.) Having heard learned counsel for the parties and perused the record, it is necessary to set out the provisions of Section 9 of the Act which are as follows:-