MARUTI UDYOG LIMITED Vs. COMPETENT MOTOR

JUDGEMENT

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

(2.) A petition under Section 20 of the Arbitration Act, 1940 was filed and registered as suit No. 304-A/87. It was accompanied by an application under Section 41 of the said Act. The application was allowed and injunction granted on February 4, 1987 was confirmed till the disposal of the petition under Section 20 by the orders under appeal dated May 26, 1987 passed by the learned Single Judge.