ALANG METAL EXIM PVT LTD Vs. MSTC LIMITED

JUDGEMENT

(1.) The petitioner being the plaintiff in a money suit in O.S.No.3749/2013 is invoking the writ jurisdiction of this Court for assailing the order dated 06.06.2014 made by the trial Court allowing the applications filed by the respondent-defendants in IA Nos. 1 and 2 under Sec. 8 of the Arbitration and Conciliation Act, 1996 (hereafter "1996 Act") seeking reference of the subject 'dispute' to the arbitration. The respondent-defendants having entered appearance through their counsel, resist the writ petition.

(2.) Learned counsel for the petitioner Mr. P.D. Surana vehemently argues:

(3.) Per contra, both the learned counsel for the respondents make submission in justification of the impugned order of reference to arbitration contending: