CENTRAL WAREHOUSING CORPORATION Vs. BATRA CONTRACTORS

JUDGEMENT

(1.) -

(2.) THIS appeal arises from the Judgment of the learned Single Judge passed in Suit no. 975-A/90 dated 16th August, 1990 whereby the petition under Section 20 of the Arbitration Act was allowed and the subject disputes were referred to arbitration in terms of arbitration agreement between the parties. The learned Judge also directed the Managing Director of the appellant Corporation to appoint the Arbitrator within 4 weeks who shall give his Award in accordance with law.