MEDIA MASTERS Vs. REASONABLE ADVERTISING PVT. LTD

JUDGEMENT

(1.) The Petitioner has challenged impugned order dated 13th March, 2009, passed by the Sole Arbitrator.

(2.) The basic events as per the Petitioners are as under:

(3.) On 19th May, 2006, execution of the Contract between Petitioner No. 1 and Respondent for production of the serial by the Petitioners and its allotted FCT's marketing on the terms and conditions stated therein.