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Judgment
This Appeal from Order is directed against the order dated 30.08.2024 passed by the Additional District Judge / Commercial Court, Dehradun in Arbitration Case No. 45 of 2024 titled ‘M/s Nextgen Technolgies & another vs. IGE Medical Pvt. Ltd. & others’. By the said order, a notice was issued on the Interim Application filed by the appellants fixing 12.09.2024 for disposal of the Application.
A Co-ordinate Bench passed an order on 06.09.2024, whereby status quo as regards the articles worth Rs. 19 Lacs lying in the premises was directed to be maintained.
Sri B.S. Adhikari, learned counsel for respondent No. 2, submits that because of the interim order passed by this Court on 06.09.2024, the Commercial Court is not proceeding to hear the Application filed by the appellants under Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as ‘the Act’). He submits that his client has no objection if the order of status quo is maintained till disposal of the Application filed by the appellants under Section 9 of the Act and the Appeal may be disposed of by directing the Commercial Court to decide the Application filed under Section 9 of the Act as early as possible.
In view of the concession made by learned counsel appearing for respondent No. 2, we dispose of the instant Appeal by directing the Commercial Court to consider the Application filed by the appellants under Section 9 of the Act as early as possible. It is made clear that unnecessary adjournments to the parties should be avoided.
Till disposal of the said Application, status quo shall be maintained qua the articles worth Rs. 19 Lacs lying in the premises.
Pending application(s), if any, also stand disposed of.