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 Non-Reportable

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

SPECIAL LEAVE PETITION (C) NO.5430  /2016   

Axon Construction Pvt. Ltd.         Petitioner (s)

VERSUS

Om Astha Construction Pvt. Ltd. & Ors. Respondent(s)

                 O R D E R  

1) This  SLP is filed by defendant  No.  1 of  Title  

Suit   No.   789  of  2013  against  the  order  dated  

08.12.2015 passed by the Single Judge of the Patna  

High Court in C.W.J.C. No. 10572 of 2015,  which  

in  turn,  arises  out  of  the  interim  order  dated  

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04.01.2014  passed  in  Title  Suit  No.  789 of  2013  

pending in the Court of sub-Judge VI,  Patna.  

2) By impugned order, the High Court declined to  

entertain  the  petitioner’s  writ  petition  filed  under  

Article  227  of  the  Constitution  of  India  on  the  

ground that the order sought to be impugned in the  

writ  petition  by  the  petitioner  was  an  appealable  

order under Order 43 Rule 1 of  the Code of Civil  

Procedure, 1908 and hence the writ petition is not  

entertainable  to  examine  the  legality  and  

correctness of the interim order dated 04.01.2014.

3) Learned  counsel  for  the  petitioner,  at  the  

outset, submitted that it may not be necessary for  

this Court to go into the question as to whether the  

view taken by the High Court while dismissing the  

petitioner’s  writ  petition is  correct  or  not  and the  

petitioner would be satisfied if this Court directs the  

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trial Court (Sub-Judge VI, Patna) who is seized of  

the  application  made  by  the  petitioner  under  

Section  8  of  the  Arbitration  Act  in  the  

aforementioned  suit  and  is  also  seized  of  the  

injunction  application  to  ensure  their  expeditious  

disposal on merits in accordance with law because  

no orders one way or other have so far been passed  

since long causing inconvenience and injury to all  

parties concern.

4) In our view, the prayer made by the petitioner  

is  reasonable  and  accordingly  we  dispose  of  this  

special leave petition and direct the Sub-Judge VI,  

Patna to decide the application made under Section  

8 of the Arbitration Act in T.S. No 789 of 2013 and  

the injunction application on their respective merit  

in  accordance  with  law  after  affording  an  

opportunity to the parties preferably within 6 weeks  

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from the  date  of  production  of  this  order  by  the  

petitioner uninfluenced by any of our observations.  

5) Special  Leave  Petition  stands  accordingly  

disposed of.

                                    . ……...................................J.

                   [J. CHELAMESWAR]                  

                    ………................. .................J.

                    [ABHAY MANOHAR SAPRE] New Delhi, February 29, 2016.

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