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Judgment
Sanjeev Sachdeva, J
Petitioner seeks assistance of the Court in taking evidence in terms of Section 27 of the Arbitration and Conciliation Act, 1996.
Learned counsel for the petitioner submits that by orders dated 06.02.2021 and 07.08.2021, petitioner has been permitted by the Arbitral Tribunal to approach this Court under Section 27 of the Act.
In view of the above, this petition is allowed. The three witnesses mentioned in paragraph 13 of the petition be summoned to appear before the Arbitral Tribunal with the summoned record at the venue i.e. Neeti Bagh Club on 22.04.2022 at 3 PM.
Order as well as summons be given dasti to the petitioner for service on the said witnesses.
Petition is allowed in the above terms.