MARIENTAL INDIA PVT. LTD Vs. HIMACHAL PRADESH STATE CO-OPERATIVE MARKETING AND CONSUMERS FEDERATION LTD

JUDGEMENT

(1.) THE moot question in this petition is whether it is maintainable under Article 227 of the Constitution of India.

(2.) THE petitioner herein has claimed the following substantial reliefs: -

(3.) WHAT appears from the record is that the proceedings were conducted before the Registrar, Cooperative Societies in accordance with the terms of the agreement wherein the Registrar, Cooperative Societies, was the named Arbitrator. The dispute had been referred to the Registrar in terms of Clause -12 of the agreement dated 25.05.2007 which reads as follows: -