Sahni Enterprises vs Keys International And Ors.
1980 Latest Caselaw 113 Del

JUDGMENT

J.D. Jain, J.

(1) This is a petition under Section 20 of the India Arbitration Act for filing arbitration agreement and reference of disputes to thenamed arbitrator viz., Delhi Hindustani Mercantile Association of which the petitioner is the member. It is stated that the petitioner had supplied clothgoods of export quality to the firm defendant No. 1, of which other defendantsare partners, on credit and some disputes have arisen between the parties.Plaintiff claims a sum of Rs. 80,695.44 Paise from the defendants, on thebasis of the sale transactions between the parties.

(2) Counsel for both the parties have made statement today that thearbitration agreement be filed in Court and the disputes between-the partiesbe referred to Delhi Hindustani Mercantile Association or its nominee forarbitration. Hence, this petition is allowed. The arbitration agreement isdirected to be filed in Court and the disputes between the parties are referredto the sole arbitration of Delhi Hindustani Mercantile Association or itsnominee. No order is made as to costs. The arbitrator to make award withinthe time prescribed by law.

ADJOURNEDto 1st of April, 1980, as prayed.

(3) NK.R.