S K SARAWAGI AND CO PRIVATE LIMITED Vs. MINERAL AND METALS TRADING CORPORATION OF INDIA LIMITED

JUDGEMENT

(1.) JUDGMENT , J.

(2.) M/s S.K. Sarawagi & Co. (P) Ltd., the present petitoner, has filed a petition under sections 8 and 20 of the Arbitration Act, 1940, thereby praying the respondent be directed to file the arbitration agreement and the disputes and differences, as mentioned in the petition, be referred to the arbitrator, to be appointed by this Court.

(3.) I am of the view that petition is not barred by limitation.