JINDAL REFRIGERATIONS Vs. HIMACHAL PRADESH HORTICULTURAL PRODUCE MARKETING AND PROCESSING CORPORATION LIMITED

JUDGEMENT

(1.) THIS is a petition filed by the petitioner under section 20 of the Arbitration Act, (for short the Act), praying that the matters in dispute as stated in the petition be referred to the arbitration of the sole arbitrator to be appointed in accordance with the arbitration agreement dated August 30, 1978 as entered into between the parties. The petition has been contested by the respondent. The following issues were framed :

(2.) A copy of the agreement dated August 29. 1978 (Ex. P 1) has been duly admitted by Mr Amarjit Singh, counsel for the respondent. A perusal of this document shows that the agreement in question including the arbitration clause was duly entered into between the parties. The issue is accordingly decided in favour of the petitioner. Is we No 2