- (1.) Proceedings under Arbitration Act were initiated between the parties wherein an Arbitrator was appointed in the year 1987. Arbitrator rendered award dated 30/12/1989 (Annexure 1 to the Writ Petition).
(2.) Objections under Sections 30 and 33 of the then existing provision of Arbitration Act were rejected vide order dated 25-4-1996 (Annexure 2 to the Writ Petition) and the Appeal (M.C.A. No. 74 of 1996) has been dismissed by the Respondent No. 1 vide impugned judgment and order dated 30/10/1999 (Annexure 4 to the Writ Petition).
(3.) Appeal having been dismissed, petitioner (M/s. J. Qumairjee and Company through its proprietor Sri J. K. Jain) has preferred this petition.;