Arbitration Act, 1940 – Section 34 – Stay of suit – Considerations for – Existence of dispute – Determination of – Dispute distinct from the contract in question – Stay of proceedings is not called for.
AIR 1967 SC 688 : (1964) 2 SCR 599 SUPREME COURT OF INDIA UNION OF INDIA (UOI) — Appellant Vs. BIRLA COTTON SPINNING AND WEAVING MILLS LTD. — Respondent (…