- (1.) Heard Mr. N.N. Jaiswal, learned Counsel for the petitioners and Mr. Umesh Chandra, Senior Advocate assisted by Mr. Rakesh Srivastava, learned Counsel for opposite parties.
(2.) The petitioners have challenged the orders dated 29th of November, 2008, passed by the District Judge, Raebareli in Civil Misc.(NR) Case No. 20 of 2007: Avatar Spun Pipes v. Ghanshyam Puri etc. in writ petition No. 6236 (MS) of 2008 and order dated 29th of November, 2008, passed in Civil Misc. (NR) Case No. 19 of 2009: Ajeet Singh Puri v. Ghanshyam Singh Puri in writ petition No. 6235 (MS) of 2009 as well as the proceedings itself.
(3.) Briefly, the facts of the case are that the opposite party No. 2 moved an application under Section 9 of the Arbitration and Conciliation Act, 1996. The petitioners opposed the application by filing objection, mainly, on the ground that once the Arbitrator has passed the interim order in exercise of power provided under Section 17 of the Act, there is no question to proceed further by the District Judge to pass an order on the application moved under Section 9 of the Act.;