Karnataka High Court
Amci (India) Pvt Ltd vs Fiza Developers & Inter-Trade Pvt Ltd on 11 November, 2008
Bench: K.Sreedhar Rao, C.R.Kumaraswamy
AGAINST THE ORDER DATED 13.7.2004 PASSED IN A.A.NO.16; 2008 GN THE FILE OF THE VI ADDL. CITY CIVIL JUDGE, BANGALORE CITY, CCH. NO.11, DISMISSING THE PETITION FILED UNDER SECTION 9 GF THE ~ ARBITRATION AND CONCILIATION ACT FOR INTERIM TNUNCT. ION. ~ MISCELLANEOUS FIRST APPEAL NO. 5436/2006 1S FILED. UNDER SECTION 37 OF THE ARBITRATION AND CONCILIATION ACT,-.1496 AGAINST THE ORDER DATED 13.7.2004 PASSED IN A.A.NO. 17/2004 ON. THE FILE OF THE VI ADDL. CITY CIVIL JUDGE, BANGALORE. CITY, CCH NO.11, DISMISSING THE PETITION FILED BY THE APPELLANTS HEREIN UNDER SECTION 9 OF THE ARBITRATION AND CONCILIATION ACT FOR INTERIM INJUNCTION.
THESE MISCELLANEOUS FIRST | APPEALS. COMING ON FOR HEARING THIS DAY, kK. SREEDHAR RAG, - de . DELIVERED THE FOLLOWING:
It is su pt ne fons arise out of the order passed under Section of the Arbitration and Conciliation Act. ti is also submitted that the Arbitrator is appointed and award has. been passed, against which an . _ application under Section 34 of the Arbitration and " Conciliation Act | is filed and is pending consideration. In that view, consideration of this Appeal is unnecessary and the
-Appeais stand dismissed as infructuous. ' Sd/-
Judge Sd/~ KM J udg e