VEENA DUGGAL Vs. HARBHAJAN SINGH VEDI

JUDGEMENT

(1.) This matter was fixed in the category of "Short Cause" for final disposal

(2.) On 10th July 2002, none appeared for defendant No.1 despite waiting uptil 3.45 p.m.. Accordingly the counsel present viz. Shri Kuljeet Rawal for the plaintiff and Mr.Kirti Uppal for respondent No.2 were heard and judgment was reserved after the said learned counsel closed their submissions.

(3.) This is a petition under Section 20 of the Arbitration Act 1940 which has been registered as Suit No.2313-A/86.