HARI OM PROPERTIES PRIVATE LIMITED Vs. B DUTTA

JUDGEMENT

(1.) THIS is a petition u/S. 20 of the Arbitration Act for filing an agreement containing an arbitration clause between the parties. It is to be found in a collaboration agreement dt. 21.11.1988.

(2.) THE effect of entertaining this petition u/S. 20 of the Arbitration Act, would be to have an arbitrator specifically perform a collaboration agreement which is in connection with construction of a multi-storcyed building on plot No. C-C/15, Kalkaji, New Delhi, the said plot being about 1145 sq. yds.