ALOK MEHROTRA Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) THIS revision under S.25 of the Provincial Small Cause Courts Act is directed against the order dated 24-7-2009 passed by the Judge Small Causes Court / District Judge Dehranun (for short the J.S.C.C.) in S.C.C. Suit No. 14 of 2009, Alok Mehrotra v. Govt. of NCT of Delhi and others, whereby the application moved by the defendant nos. 1 and 2 (respondent nos. 1 and 2 herein) under S.8 of the Arbitration and Conciliation Act, 1996 (for short the Act) read with S.151 C.P.C. has been allowed and the parties are directed to refer their disputes to the sole arbitrator.

(2.) BRIEFLY stated, the facts giving rise to the present revision are that the plaintiff - revisionist instituted S.C.C.Suit No. 14 of 2009 against the defendant - respondent nos.1 and 2, wherein defendant nos. 3 to 9 (respondents no. 3 to 9 herein) have been arrayed as proforma defendants. The plaintiff - revisionist has sought the following relief in the said suit: -

(3.) CLAUSE 2 of the alleged agreement reads as under: -