M G F INDIA LIMITED Vs. LAKHA SINGH

JUDGEMENT

(1.) This is a petition on behalf of the petitioner under Section 11 of Arbitration & Conciliation Act, 1996 praying for reference of disputes to arbitration.

(2.) The respondent No. 1 has been proceeded ex parte as per Order dated 23rd February, 1998.

(3.) I have heard the counsel for both the parties.