- (1.) This is an application by Bajranglal Serowgee who carries on business under the name and style of Bajranglal Laduram for having the effect of an arbitration agreement determined by this Court. The application is really for an adjudication that an arbitration agreement between the parties is still subsisting.
(2.) By contract No. 1633 dated 28th July 1948 the petitioner alleges that he agreed to purchase from the respondent 80,000 heavy cees bags in 200 bales at the rate of Rs. 140/4/- per 100 bags delivery August 1948. The terms of the agreement appear from a copy of the Bought Note included in the annexure to the petition.
(3.) Clause 13 of the said contract contained an agreement for arbitration in very wide terms.;