PETROLEUM AND PETROCHEMICAL PURVEYOR Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT

(2.) BY this order I am disposing of both lAs bearing No.9297/89 and 9302/89 as the point raised in both the applications is identical. IA9297/89 in S.No. 3405/89 has been filed on behalf of Kesar Enterprises Ltd (hereinafter referred to as the Company) and IA 9302/89 in S.No.3408/89 has been filed on behalf of Petroleum and Petro Chemical Purveyors (hereinafter referred teas theFirm) under Section 41 Schedule II of Arbitration Act read with Section 151 CPCand in both the applications it has been prayed that proceedings under Sections 4and 7 of the Public Premises Act pending before the Estate Officer, NorthernRailway DRM Office, New Delhi be stayed: