S KARTAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT J.--

(2.) THE applicant has filed a petition under Section 20 of the Arbitration Act, 1940 for a,direction to the respondents to file the arbitration agreement between the parties and for reference of the disputes. That was registered as a suit. Along with the suit, the present application under Section 41 (b) read with Schedule II of the said Act claiming interim relief was filed. This Court issued notice to the respondents and in the meanwhile, defendant No. 4-bank was restrained encashing the bank guarantee No. 14/50 dated June 2, 1983 in the amount of Rs. 25,000.00. THE petitioner undertook to renew the bank guarantee for a period of one year. THE application is for disposal after notice.