M G F INDIA LIMITED Vs. DULA RAM

JUDGEMENT

(1.) This is a petition on behalf of the Petitioner under Section 20 of Arbitration Act, 1940 seeking for a direction to the respondents for filing the original Arbitration Agreement in the Court and also for the reference of disputes to the named arbitrator.

(2.) It is stated that the Guarantor Shri Shanti Lal, i.e. respondent No. 2 herein has been deleted from the array of respondents by filing an amended memo of parties on 1 st August, 1997. Accordingly/the application as per the Order dated 31st January, 2000 is not required to be filed now.

(3.) The matter is proceeded ex-parte against respondent No. 1 as per Order dated 15th0ctober,1998.