VASUDEO WADIRAJ RAO Vs. HOTEL PADMA

JUDGEMENT

(1.) RULE .

(2.) THE learned Counsel for Respondent No. 2 waives notice. The Respondent No. 1 is the firm constituted originally by Petitioner and Respondent No. 2.

(3.) THE Petitioner, who is defendant in the suit, filed an application under Section 8 of Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act, 1996) for referring the dispute to Arbitration. The said application came to be rejected by the learned Joint Civil Judge, S.D., Nasik by order dated 28.9.1999. This is challenged here.