S C MALIK Vs. UNION OF INDIA

JUDGEMENT

(1.) ORDER:

(2.) THIS is an application filed by S. C. Malik, herein called 'the petitioner', under Section 20 of the Arbitration Act, praying that the respondent, Union of India, be directed to file in Court, the arbitration agreement forming part of the contract, i. e. acceptance of tender No. Kan/1092-D/KP-6/86/PAOD dated February 16, 1968 and the disputes and differences between the parties be referred to arbitration by an order of reference.