P A RAJENDRAN Vs. ESSARAS EXPORTS INDIA LTD

JUDGEMENT

(1.) THIS appeal challenges an order of dismissal of a petition for winding up filed by the appellant herein.

(2.) AT the time when the matter was taken up for enquiry, a joint memo was filed, stating that the matter could be referred to arbitration manned by a Retired Judge or a Senior Member of the Bar along with an experienced Chartered Accountant and the scope of the arbitration is also stated in the joint memo.