A D CHAWLA Vs. NAVRANG PICTURES

JUDGEMENT

(1.) THE petitioner and respondents no. 1 and 2 entered into an agreement about finance and distribution etc. of certain motion pictures. Petitioner claiming that respondents no. 1 and 2 in contravention of agreement have exhibited through no. 3 or have assigned some rights to No. 3, moved Court U/S 20 of Arbitration Act. THE question was whether No. 3 was bound by Arbitration agreement.) Para 13 onwards the judgement is: -

(2.) DURING the pendency of the proceedings, the petitioner died and his legal heirs were brought on the record and are the present petitioners.