DEVI SINGH Vs. ROOPAM CRUSHER & ANR

JUDGEMENT

(1.) This appeal is directed against order dated 27.01.2016 passed by District Judge, Rajsamand ('trial court'), whereby, while allowing the application under Section 9 of the Arbitration and Conciliation Act, 1996 ('the Act') the trial court has directed that the appellant shall not conduct any business qua the firm and would not make any production, manufacture and use the machinery installed.

(2.) The respondent No. 2 filed proceedings under Section 11 of the Act before this Court. The said application was accepted and the dispute was referred to arbitration.

(3.) The present application under Section 9 of the Act was filed seeking protection during the pendency of the proceedings before the Arbitrator.