M G F INDIA LIMITED Vs. VIJENDER SINGH

JUDGEMENT

(1.) JUDGMENT-

(2.) THIS is a petition undersection 20 of the Arbitration Actfiled by the petitioner company against the respondents, praying fora direction forfiling the arbitration agreement in Court and referring the disputes between theparties to Shri Inderjit Gulati, the Arbitrator named in the said agreement.