CHARAT SINGH AND CO Vs. MANJIT SINGH

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) M/s Charat Singh and Co.. Kashmere Gate, Delhi has filed this petition under Section 20 of the Arbitration Act, 1940 against the respondents. The petitioner is a registered partnership and is carrying on business of hire purchase of motor finance. The petition is signed and verified by Mahabir Singh one of the registered partners of the petitioner- firm.