MOTOR AND GENERAL FINANCE LIMITED Vs. SAHDEO SINGH

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) THIS is a petition under Section 20 of the Arbitration Act for issue of a direction for filing the hire purchase agreement dated May 31, 1985 containing the arbitration clause and for referring the disputes arising out of the said agreement to the sole arbitration of Shri Bal Kishan Jain Advocate.