UNION OF INDIA Vs. LAJWANT KAUR

JUDGEMENT

(1.) THIS revision petition has been filed against the order dated 11.9.2001, passed by the trial court, dismissing the application of petitioners for referring the dispute to the Arbitrator.

(2.) A persual of the order dated 11.9.2001, passed by the trial court, would show that the trial court dismissed the said application of the petitioners only on the ground that defendants having taken steps for filing of their first statement on the substance of dispute, they cannot be allowed to seek referring of the dispute to the Arbitrator.

(3.) SECTION 8 of the Arbitration and Conciliation Act, 1996 reads as under :-