NEHRU BHAWAN TRUST Vs. C L MISRA

JUDGEMENT

(1.) IN this appeal the correctness of the order of the learned single Judge, who allowed the respondent application under Section 20 of the INdian Arbitration Act, 1940, is sought to be challenged.

(2.) THE respondent had entered into an agreement dated January 20, 1976 with the appellant for the construction of a building by the name of Nehru Bhawan at Bharatpur. According to the respondent, the said agreement comprised of reciprocal promises to be performed by both the parties.