LAWS(GJH)-2007-4-161

STATE BANK OF INDIA Vs. DINESH R SHAH

Decided On April 12, 2007
STATE BANK OF INDIA Appellant
V/S
DINESH R SHAH Respondents

JUDGEMENT

(1.) IN the present petition, the petitioner State Bank of India has challenged the legality of an order dated 29th April, 2005 passed by the Small Causes Court, Ahmedabad below exh.15.

(2.) SHORTLY stated facts leading to the present petition are as follows :

(3.) IT is not in dispute that in the agreement between the parties, clause -8 pertained to arbitration. The said clause reads as follows :