SAHNI ENTERPRISES Vs. NEW FILMISTAN CINEMA DELHI

JUDGEMENT

(1.) -

(2.) THIS appeal is directed against the judgment of a learned single Judge rejecting the petition under Section 20 of the Arbitration Act filed on the basis of an alleged agreement dated 12th December, 1974. The petitioner was seeking a reference to arbitration on the basis of an agreement between M/s Sahni Enterprises and M/s Filmistan Cinema but the first respondent company M/s Filmistan Exhibitors Pvt. Ltd. claim that they were not party to the alleged agreement and actually the agreement was one between M/s Sahni Enterprise and Movies Pvt. Ltd. who were bookers to a cinema known as Filmistan Cinema situated at Model Basti. The learned single Judge held from the evidence that it was not established that the agreement had been signed on behalf of M/s Filmistan Exhibitors Pvt. Ltd.