ISM FOCAL POINT Vs. MEDICO ABROAD

JUDGEMENT

(1.) Civil Revision Petition No.394 of 2020 is filed under Article 227 of the Constitution of India challenging the order dt.07.11.2019 passed in Interlocutory Application No.735 of 2019 in A.O.P.No.790 of 2015 on the file of XI Additional Chief Judge, City Civil Court, at Hyderabad.

(2.) The said AOP had been filed under Section 34 of the Arbitration and Conciliation Act, 1996 by the petitioner challenging Arbitral Award dt.18.12.2010 passed by the learned Arbitrator in a dispute arising out of a Memorandum of Understanding dt.02.07.2007 between the parties.

(3.) In the said AOP, the petitioner had filed Interlocutory Application No.735 of 2019 under Section 36 of the said Act to stay all further proceedings pursuant to the said award and also to stay the attachment of the properties in EXE-1046-2019 titled as M/s. Medico Abroad Vs. M/s. ISM Focal Point, pending the said AOP.