- (1.) Heard Shri A.M. Tripathi, learned counsel for the appellant as well as Shri Ashish Chaturvedi, learned counsel for the respondents and gone through the record.
(2.) Present appeal has been filed under Section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as ''Act, 1996') challenging the order dated 20.09.2010 passed by the District Judge, Lucknow in Regular Suit No.2 of 2007; Smt. Pushpa Devi and Another v. Bharat Petroleum Limited and Another dismissing the petition filed under Section 34 of the Act, 1996.
(3.) Facts, in brief, of the present case as submitted by learned counsel for the appellants are that on 10.12.1987 the Bharat Petroleum Corporation Limited (hereinafter referred to as ''BPCL') issued a letter of intent to Shri Moti Lal and Shri Virendra Kumar for appointing them as Bharat Gas Distributorship at Unnao.;