SCL INFRATECH LIMIED Vs. STATE OF C G

JUDGEMENT

(1.) THIS is revision petition under Section 19 of Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983 (for short "the Act, 1983") challenging the award dated 14 -9 -2012 passed by Chhattisgarh Madhyastham Adhikaran (for short hereinafter referred as 'Tribunal'), Raipur in Reference Case No. 11/2008 by which petitioner 's reference petition under Section 7 of the Act, 1983 has been rejected by the learned Tribunal holding the same as barred by limitation.

(2.) BRIEF facts necessary for disposal of this revision are as under : -

(3.) MR . Vinay Harit, learned Deputy Advocate General with Mr. Anant Bajpai appearing for the State while supporting the award passed by the Chhattisgarh Madhyastham Adhikaran would submit that the award passed by the Tribunal is in accordance with law as the petitioner has failed to make his claim as provided in Clause 4.37 of the agreement within a period of one month of occurrence of dispute before the Engineer -in -Charge and therefore, reference petition has rightly been dismissed by the Tribunal.