- (1.) The respondent herein filed a petition under Section 9 of the Arbitration and Conciliation Act, 1996 seeking interim reliefs.
(2.) The Hon'ble Single Judge by the order impugned dated June 1, 2021 passed an order appointing a Receiver to supervise removal of the packages of tea from the godown of the appellant herein.
(3.) Being aggrieved against the said order dated June 1, 2021 passed by an Hon'ble Single Judge, the respondent in the application under Section 9 of the 1996 Act has preferred the instant appeal.;