NAGINA ENTERPRISE Vs. DIRECTOR GENERAL OF SUPPLIES AND DISPOSALS

JUDGEMENT

(1.) JUDGMENT , J. (Oral)

(2.) M/s Nagina Enterprise, the present petitioner, has filed an application under Section 20 of Arbitration Act, 1940 thereby praying that the arbitration agreement between the parties be directed to be filed in Court and an arbitrator be appointed in accordance with arbitrator clause.