RAM KRISHAN SINGHAL Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) THIS petition has been filed under Section 20 of the Arbitration Act seeking direction to respondent No. 1 for filing the arbitration agreement and for appointing an arbitrator to adjudicate the disputes arising between the parties in relation to agreement No. 38jEElDAD11987-88 dated January 18, 1988.

(2.) RESPONDENT No. I on behalf of respondent No. 2 bad invited the tenders for construction of double lane link road from main Delhi, Loni Road to C.R.P.F. Campus at Beharipur (Wazirabad), Delhi]. The tender of petitioner was accepted for and on. behalf of respondent No. 2 and the contract was awarded to the petitioner vide agreement dated January 18, 1988. The said agreement is governed by general conditions of contract and the same provide the arbitration clause 25.