ASE MOHD Vs. STATE OF U P
LAWS(ALL)-2004-11-63
HIGH COURT OF ALLAHABAD
Decided on November 23,2004

ASE MOHD. Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

Sushil Harkauli and Sabhajeet Yadav, JJ. - (1.) Heard learned counsel for the petitioner.
(2.) It appears from the stated facts that there was a contract between the petitioner and the respondents in which there was an arbitration clause.
(3.) There arose some dispute regarding the payment for the work done by the petitioner under the contract.;


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