- (1.) The present application under Section 24 of the Code of Civil Procedure, is for transfer of the Objection Petition titled as 'Punjab State Civil Supplies Corporation Ltd. Vs. M/s Satgur Industries' (Annexure P-2) moved by respondent No.1 under Section 34 of the Arbitration and Conciliation Act, 1996, (for short 'the Act') against the Award dated 12.6.2011, passed by respondent No.2, the sole Arbitrator, from the Court of learned Additional District Judge, Sangrur, to the Court of competent jurisdiction at Chandigarh.
(2.) The learned counsel for the applicant contends that the Court at Chandigarh has already applied its mind in the proceedings previously carried out between the parties. The subject matter of both the petitions at Chandigarh and Sangrur is the same and the determination of rights in one petition is essentially connected to the determination of rights in the other. The arbitration proceedings were carried out at Chandigarh. The head office of respondent No.1 is located at Chandigarh.
(3.) On the other hand, learned counsel for the respondent contends that the suit filed by it is prior in time. A huge record is to be moved from Sangrur to Chandigarh and it will be inconvenient for the witnesses to come to Chandigarh.;