S.B. Sinha, J. - (1.) Leave granted.
(2.) Dev Papers (P) Ltd., Meham, is a company incorporated under the Companies Act, 1956. Appellants herein as also respondent Nos.2 to 7 were its shareholders. One R.P. Gupta was representing the appellants whereas Satyadev Gupta was representing the defendants-respondents in the Board of Directors. Disputes and differences having arisen between the parties, a suit came to be filed by appellants. Admittedly, an arbitration agreement had been entered into by and between plaintiffs-appellants and some of the defendants. However, some of the defendants were not parties to the said agreement. In view of the existence of the said arbitration agreement, an order was passed by the learned trial Judge in terms of the Arbitration Act, 1940. The matter came up to this Court on an earlier occasion. Plaintiffs-appellants herein made a representation before this Court that they would amend the plaint by deleting the names of respondents who were parties to the arbitration agreement and continue with the suit as against those who were not parties thereto. The said statements were recorded in the order of this Court in the following terms : "Mr. K.N. Balgopal, learned counsel representing the respondents in these 9 SLPs, states that the plaintiff(s) in each of the 9 suits which have been ordered, shall confine his/their suit against the principal debtor in each case and shall drop him from the array of defendants all such defendants other than principal defendant. Prima facie, on such stance being adopted by the petitioners learned counsel, the grievance of the special leave petitioners, apparently, vanishes. Learned counsel for the parties need and are granted time to check up on this aspect of the matter."
(3.) By an order dated 04.04.1997, the said special leave petition was disposed of. The matter in regard to the stay of the suit thereafter again came up for hearing. By reason of a judgment and order dated 13.08.1999, it was, inter alia, held : "The legal proceedings in this case have been started after the agreement by persons claiming under parties to the agreements. The plaintiffs in all the nine cases are claiming under Rajender Parshad Gupta and the defendant is claiming through Satyadev Gupta, both of whom are signatories/executants of the arbitration agreement. Moreover, the plaintiffs in their plaints have admitted that they were bound by the agreement dated 6.8.88, so that they cannot now contend that they were not signatories of the agreement. The third contention is that the proceeding must be with respect of the matter agreed to be referred to arbitration. This condition has already been dealt within the preceding paragraphs and need not be reproduced. Further, the application for stay has been made by the defendant, who is party to the legal proceeding and was filed before filing the written statement or taking any step in the proceedings. I have already held that the applicant is ready and willing to do all things necessary for the proper conduct of arbitration. The conditions set out in the authorities cited above, have been fulfilled and the suits are liable to be stayed." ;