SUBHASH CHAND VERMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) PETITIONER has filed the present petition under Sections 8(2) and 20 of Arbitration Act, 1940, thereby praying that the arbitration agreement between the parties be filed in Court and an arbitrator be appointed to decide the disputes between the parties.

(3.) ON the pleadings of parties, following issues were framed :