M/S Loya Traders Thr Rajeendra ... vs Tulsi Agro Industries Thr Anup ...
2021 Latest Caselaw 1386 MP

                                                           1                                MP-1517-2021
                                The High Court Of Madhya Pradesh
                                           MP-1517-2021
                          (M/S LOYA TRADERS THR RAJEENDRA LOYA Vs TULSI AGRO INDUSTRIES THR ANUP MOHALAL
                                                              TOARI)

                      1
                      Jabalpur, Dated : 07-04-2021
                               Mr. Jaideep Sirpurkar, learned counsel for the petitioner.
                               Mr. Pushpendra Verma, learned P.L. for the respondent/ State.

Learned counsel for the petitioner has filed this miscellaneous petition challenging the order dated 26.03.2021 contained in Annexure P/6. It is

submitted by the counsel for the petitioner that the order has been passed by the Civil Judge, Class I, Pipariya, Tahsil Hoshangabad by which the petitioner is to be sent to civil Jail and his arrest warrant has been issued.

Learned counsel for the petitioner submits that as per the Division Bench judgment of this Court dated 26.02.2021 passed in W.P. 19656/2020, arbitration cases under Sections 9, 14, 34 and 36 of the Arbitration and Conciliation Act, 1996 is to be heard by District Judges as Principal Civil Court to original jurisdiciton.

In view of the aforesaid, issue notice to the respondents on payment of

P.F. within seven days.

Impugned order dated 26.03.2021 shall remain stayed till the next date of hearing.

C.C. As per rules.

                                                                                 (VISHAL DHAGAT)
                                                                                      JUDGE


                      Vikram




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VIKRAM SINGH
Date: 2021.04.07
17:06:44 IST