SAW PIPES LIMITED Vs. DELHI ELECTRIC SUPPLY UNDERTAKING

JUDGEMENT

(1.) JUDGMENT ,J.-

(2.) THIS is a petition filed on behalf of the petitioner under Section 52 of the Indian Electricity Act, 1910 read with Section 20 of the Arbitration Act, 1940 and in this petition the petitioner has prayed that the disputes mentioned in para 17 of the petition be referred to arbitration in terms of arbitration clause contained in the agreement between the parties. Notice of the petition was issued to the respondents and respondents have filed their written statement and in the written statement it has been stated that there are no bonafide disputes and differences between the parties, which are referable to arbitration.