UPPER INDIA COUPER PAPER MILLS COMPANY LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT J. (Oral)-

(2.) THE present petition has been filed by petitioner under Section 20 of Arbitration Act, 1940 for filing of arbitration agreement in court and to refer the disputes and differences to an arbitrator, to be appointed by this court accordance with the arbitration clause.