MAINTECH ENGINEERS Vs. JOTINDRA STEEL AND TUBES LIMITED

JUDGEMENT

(1.) JUDGMENT-

(2.) M/s. Maintech Engineers has moved this petitionunder Section 20 of the Indian Arbitration Act, 1940 (hereinafter referred toas "the Act"), with a prayer that the respondents be directed to file theagreement between the parties, in Court, and make a reference of the disputesbetween the parties to the arbitration of the General Manager. Bharat HeavyElectricals Limited (BHEL), which is in consonance with the ArbitrationAgreement between the parties.

(3.) IN view of the decision of Issue No. 2, this issue does not arise.Issue No. 4: Whether the petition is barred by time ?