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Judgment
J.D. Jain, J.
(1) This is a petition u/s 20 of the India Arbitration Act for filing arbitration agreement and reference of disputes to the named arbitrator viz., Delhi Hindustani Mercantile Association of which the petitioner is the member. It is stated that the petitioner had supplied cloth goods of export quality to the firm defendant No. 1, of which other defendants are 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 the basis of the sale transactions between the parties.
(2) Counsel for both the parties have made statement today that the arbitration agreement be filed in Court and the disputes between-the parties be referred to Delhi Hindustani Mercantile Association or its nominee for arbitration .Hence, this petition is allowed. The arbitration agreement is directed to be filed in Court and the disputes between the parties are referred to the sole arbitration of Delhi Hindustani Mercantile Association or its nominee .No order is made as to costs. The arbitrator to make award within the time prescribed by law.
ADJOURNED to 1st of April, 1980, as prayed.
(3) NK.R.