N.M. Jamdar, J. - (1.) This Appeal is admitted by Order dated 8 September 2017.
(2.) When the Miscellaneous Application No. 820 of 2017 in this Appeal had come up on the board for orders, by the consent of the learned Counsel for the parties the Appeal itself is taken up for consideration.
(3.) The Appeal challenges the order passed by the learned Principal District and Sessions Judge, North Goa in the application filed under Section 9 of the Arbitration and Conciliation Act, 1996. It appears that certain disputes have arisen between the parties regarding management of a hotel. The Respondent, vide application under section 9 of the Arbitration & Conciliation Act, prayed for a relief to restrain the Appellant from acting in breach of the terms of the said agreement, from interfering with the management, operation and running of the business and causing nuisance and from issuing threats, etc. The Appellant contested the application.;