DHAMU BUILDERS & DEVELOPERS (M/S.) Vs. KOREL INFRAGOLD PVT. LTD.

JUDGEMENT

(1.) These two cross proceedings have been filed by the parties in relation to proceedings under Sec. 8 of the Arbitration and Conciliation Act, 1996 (‘the Act’).

(2.) While petitioner Dhamu Builders & Developers (‘Dhamu Builders’) has challenged the order dated 18.5.2015 passed by the Trial Court, whereby, the application filed by it under Sec. 8 of the Act has been rejected; the writ petition has been filed by Korel Infragold Pvt. Ltd. (‘Korel Infragold’) aggrieved against order dated 8.7.2015 passed by the Trial Court, whereby, pursuant to the remand order passed by this Court initially while accepting the present revision petition on 27.5.2015, the dispute has been referred to arbitration and suit has been disposed of.

(3.) The present proceedings have a bit of chequered history; the plaintiff Korel Infragold filed a suit for permanent injunction against Dhamu Builders, inter alia, seeking following reliefs: ...[VERNACULAR TEXT OMITTED]...