VIRENDRA SWARUP Vs. KRISHNA SWARUP
LAWS(SC)-1994-5-50
SUPREME COURT OF INDIA
Decided on May 17,1994

Virendra Swarup Appellant
VERSUS
KRISHNA SWARUP Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The matter arises under the Arbitration Act of 1940 (hereinafter referred to as 'the Act').
(3.) The parties herein are shareholders of M/s Emery (India) Pvt. Ltd. (hereinafter referred to as 'the Company').;


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