KRISHAK BHARATI COOPERATIVE LIMITED Vs. ALUTEC INC

JUDGEMENT

(1.) A judgment and order dated 14.09.2001, passed in an application filed by the respondent herein purported to be under Section 11 of the Arbitration and Conciliation Act, 1996 ( hereinafter referred to as 'the Act' ) being A.A. No. 236 of 1998 by a learned Single Judge of this Court, is the subject matter of this writ petition.

(2.) Having regard to the question involved in this writ petition, it is not necessary to state the facts of the matter in great details.

(3.) 25.11.1994 in terms whereof the respondent was required to provide consultancy services for the "Due Diligence Process" and project implementation activities for engineering, technological, environmental, economic, financial and legal analysis of the three targeted companies identified through-the "Search & Screen Process".