INDUSIND BANK LTD Vs. QUALITY FABRICATORS AND ERECTORS

JUDGEMENT

(1.) Heard finally.

(2.) The petitioner has invoke Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred as the Act) as the Respondents committed defaults in payment based upon loan agreement dated 15th October, 2007 of which the Arbitration clause as under:

(3.) By an affidavit dated 7th September, 2009 a preliminary objection is raised about the maintainability of the present petition.