INDIRA BANERJEE, J. - (1.) Leave granted.
(2.) The short question of law raised in this appeal is, whether the Court has the power to entertain an application under Section 9(1) of the Arbitration and Conciliation Act, 1996, hereinafter referred to as "the Arbitration Act", once an Arbitral Tribunal has been constituted and if so, what is the true meaning and purport of the expression "entertain" in Section 9(3) of the Arbitration Act. The next question is, whether the Court is obliged to examine the efficacy of the remedy under Section 17, before passing an order under Section 9(1) of the Arbitration Act, once an Arbitral Tribunal is constituted.
(3.) The Appellant and the Respondent entered into an agreement for Cargo Handling at Hazira Port. The ssaid Cargo Handling Agreement was amended from time to time.;