ISHERDASS SAHNI Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT -

(2.) THIS is a petition for revision which is directed against an order of Shri H. C. Gupta, Subordinate Judge 1st Class, Delhi, by which he lias held that the arbitration agreement entered into between the Union of India and the petitioner firm on 1st September, 1947 has come to an end and has been rendered ineffective. He has further revoked the reference of the arbitration agreement. The facts lie within a narrow compass. By an agreement dated 1st Septem- ber, 1947 the petitioner firm was granted a licence for running a cinema ln the Indian Air Force Campus (I. A. F. Station, New Dei). The agreement was to remain in force for a period of five years. It contained an arbitration clause in the following terms :-