RANKIDS IMPEX PVT LTD Vs. HIMALAYA LIVS

JUDGEMENT

(1.) COUNSEL for both the parties have agreed for passing of a consent order in the present suit and therefore with the consent of counsel for both the parties this suit has been taken up for final disposal.

(2.) THE plaintiff has filed the present suit against the defendants for recovery of Rs. 32,32,307. 39 paise being price of the goods sold to the defendants.

(3.) IT is stated that the defendants had purchased certain quantity of rice from the plaintiff pursuant to an agreement executed between the parties at delhi on 11. 08. 1997. The said agreement executed between the parties is at pages 4 to 6 in part-III file. The agreement between the parties contains an arbitration clause being clause-10 and the same is extracted below: