AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 107 words
1.
- IT is seen from the averments contained in the complaint and the counter affidavit filed by the Opposite Party that the dispute which forms the subject matter of this Original Petition has been already referred to the arbitration in terms of the agreement between the parties at the instance of the complainant and the arbitration proceedings are pending before the sole arbitrator agreed upon by the parties. We are not inclined to conduct a concurrent adjudication into the dispute when the matter is pending before the arbitrator. The Original Petition is dismissed on the aforesaid ground. The parties will bear their respective costs. Petition allowed.