SUSHIL KUMAR GUPTA Vs. ANIL KUMAR GUPTA

JUDGEMENT

(1.) JUDGMENT (ORAL) , J.-

(2.) THIS is a joint in petition of the parties under Section 20 of the Arbitration Act, 1940 for directing the arbitration agreement dated November 11, 1985 being filed in Court and the disputes and differences between the parties as evidenced in the agreement dated November 11, 1985 being referred to the arbitration of a retired Supreme Court Judge.