HARESH ADVANI Vs. SURAJ JAGTIANI

JUDGEMENT

(1.) This appeal challenges the judgment and order of learned Single Judge dated 24th April 2015 passed in Arbitration Petition No.846 of 2014.

(2.) Admit. Paper book dispensed with. The learned Advocate for respondent waives service. With the consent of parties, this appeal is disposed off finally by this judgment.

(3.) The short facts necessary to appreciate the arguments of learned Senior Advocate appearing for the appellant and that in reply of learned counsel appearing for the respondent, are set out in the following paragraphs.