PUNJAB STATE Vs. K K K MILLS

JUDGEMENT

(1.) THIS is first appeal by the Controller of Stores, Punjab against Messrs. K. K. K. Mills of Ludhiana from the order of Shri Amir Chand Rampal, Sub Judge, 1st Class, Ludhiana, dated May 1, 1969, holding in a petition under Section 33 of the Arbitration Act, 1940 that the dispute was not referable to arbitration.

(2.) FACTS leading to the appeal are as under:-

(3.) THE counsel for the appellant has argued that the findings given on both the issues are unsustainable.