THYSSEN STAHLUNION GMBH Vs. STEEL AUTHORITY OF INDIA LIMITED

JUDGEMENT

(1.) The facts :

(2.) This Section 85 of the new Act we reproduce at the outset :

(3.) In the case of Thyssen Stahulunion GMBH (CA No. 6036 of 1998) the contract for sale and purchase of prime cold rolled mild steel sheets in coils contains arbitration agreement. Relevant clauses are as under :