TATA FINANCE Vs. SUDHIR KUMAR SHARMA

JUDGEMENT

(1.) C.M. 293/2006 Sufficient cause has been shown. The matter is restored to its original number and file. Application is disposed of. C.M.(M) 2451/05 & C.M. 14439/05

(2.) CM(M)2451/2005 is directed against the order of the Additional District Judge, Delhi in S.No. 33/02 whereby the learned Judge vide his order dated 31.5.05 allowed the petition of the respondent for appointment of an Arbitrator.

(3.) The facts of the case as have been noted by the learned Additional District Judge are -