M/S Future Resources Fze Formerly ... vs Vishnu Vardhan Induri
2021 Latest Caselaw 4415 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                            AND
             THE HON'BLE SRI JUSTICE N. TUKARAMJI

                           ICOMAA. No.3 of 2021
JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



      The present appeal is arising out of the order dated

15.07.2021      passed           by       the       learned           Single   Judge   in

ICOMAOA.No.2 of 2021.

     The undisputed facts of the case reveal that an

application was preferred by respondent Nos.1 and 2 in the

present appeal under Section 9 of the Arbitration and

Conciliation Act, 1996 (for short 'the Act') and the learned

Single Judge, while issuing notices to the respondents

therein, has issued ad interim directions.

The grievance of the learned counsel for the appellant

(respondent No.1 in the application) is that the matter is not

being heard by the learned Single Judge. The case was

directed to be listed on 29.07.2021. An application for

vacating stay has also been filed. However, the matter has

not been listed. Learned counsel for the appellant is fair

enough in stating before this Court that the present appeal be

disposed of with a request to the learned Single Judge to

decide the matter an early date.

In the light of the aforesaid, the present appeal stands

disposed of with a request to the learned Single Judge to

decide the application for vacating stay/application preferred

under Section 9 of the Act at an early date. Office is directed

to list the matter before the learned Single Judge on

20.12.2021.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

_______________________ N. TUKARAMJI, J 16.12.2021 JSU