NATIONAL ALUMINIUM COMPANY LIMITED Vs. GERALD METALS SA
LAWS(SC)-2004-2-93
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on
February 27,2004
NATIONAL ALUMINIUM CO.LTD.
Appellant
VERSUS
GERALD METALS SA
Respondents
JUDGEMENT
N. Santosh Hegde, J. -
(1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) This appeal arises out of a dispute between the parties to this appeal which under an agreement between the parties has to be referred to arbitration as contemplated under Clause 26 of the agreement between the parties.;
(2.) Leave granted.
(3.) This appeal arises out of a dispute between the parties to this appeal which under an agreement between the parties has to be referred to arbitration as contemplated under Clause 26 of the agreement between the parties.;
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