BHILWARA SYNTHETIC LTD Vs. DELHI HINDUSTANI MERCHANTILE ASSOCIATION

JUDGEMENT

(1.) ORDER:

(2.) THIS petition under Ss. 5 and 12 (2) of the Arbitration Act by Bhilwara Synthetics Ltd. is a third attempt to get rid of an arbitration agreement and the arbitral. process set in motion by the Delhi Hindustani Mercantile Association, of which the petitioner admittedly was, at one time, a member.