GOODWILL INDIA LIMITED Vs. A S BINDRA

JUDGEMENT

(1.) JUDGMENT (ORAL) ,J.-

(2.) THIS is a petition under section 20 of the Arbitration Act with the prayer that the matters in dispute that have arisen between the parties be referred to arbitration of Shri Chander Mohan Oberoi, Advocate, the named arbitrator in accordance with the terms of the agreement as entered into between the parties. None of the five respondents appeared in the case despite their having been duly served, on which they were proceeded ex-par te.