UNION OF INDIA Vs. ASSOCIATED PRODUCERS COMPANY

JUDGEMENT

(1.) -

(2.) THE facts giving rise to this judgment fall into a short compass. Let me recapitulate.

(3.) . The objectors have taken the plea that neither the objector firm nor its sole proprietor had ever been served with any notice issued by the arbitrator on his entering on the reference and that, in any case, Mr Hardy was hardly justified in law or even on facts, in resorting to service by publication in "The Hindu Madras" and as even that did not constitute proper service there was no justification for him to proceed ex parte against the objectors. It is this. objection which has given birth to issue No. 2.