IIFL SECURITIES LIMITED Vs. PAWAN KUMAR AGARWAL

JUDGEMENT

(1.) The matter is taken up on the question of maintainability of the instant Commercial Appeal.

(2.) The order impugned in this case passed on 17/10/2023 in Commercial Arbitration Case No.18 of 2023 of the Court of the Civil Judge, Sr. Division-I-cum-P.O., Commercial Court, Ranchi, reflects that the Office submitted its note and the Judge presiding heard the matter in part on the point of admission and then adjourned the case to 24/11/2023. It is brought our notice that the District Courts are closed for the annual holidays, however, arrangements have been made for holding of Vacation Courts.

(3.) In that view of the matter, holding that the appeal not maintainable, we hereby give liberty to the petitioner to bring it to the notice of the learned Judicial Commissioner, Ranchi, about the urgency of the case, so that the application filed by the petitioner under sub-Sec. (2) and (3) of Sec. 36 of the Arbitration and Conciliation Act, 1996, could be considered in its merit, at an early date.