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Judgment
3 paragraphs · 156 wordsRitu Bahri, CJ
The short prayer of the appellant in the present Appeal from Order is that by the order dated 01.10.2024, his application under Section 9 of the Arbitration and Conciliation Act, 1996, is pending and notice has been issued in the application for interim relief. However, the Commercial Court has not granted any ex parte interim order, keeping in view that without hearing the opposite side, it could not be correct to pass the interim order. However, the grievance of the appellant in this present appeal precisely is that during the pendency of Section 9 application under Arbitration and Conciliation Act, 1996, no third party rights can be created, so that the matter does not get complicated.
In view of the above, this appeal from order is being disposed of by observing that no third party rights will be created till the interim application pending before the Commercial Court, Dehradun is decided.