G LAXMINARAYAN Vs. SESA GOA LIMITED

JUDGEMENT

(1.) HEARD Mr. Furtado, learned counsel appearing for the petitioner and Mr. R.G. Ramani, learned counsel for respondent no.1. None appears on behalf of respondent no.2, though served.

(2.) RULE. By consent, heard forthwith.

(3.) THE petitioner/defendant no.2 in the suit filed an application dated 17/9/2009 seeking reference of the dispute to arbitration under Section 8 of the said Act in view of clause 6 of the agreement dated 21/12/2004 which contained the arbitration clause. The said clause reads as under: