AJAY INDUSTRIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT , J.

(2.) THIS is a petition moved under sections 32 and 33 of the Arbitration Act by M/s. Ajay Industries Limited against the Union of India seeking determination of the existence and/or validity and/or the effect of the arbitration agreement purported to be contained in A/T No. SR-4/504- 24/053/30-5-73/1/427/PAOC dated 22.11.1973.