ALL INDIA RADIO Vs. UNIBROS AND ANR.

JUDGEMENT

(1.) BY this judgment and order I propose to dispose of the petition filed by the petitioner under Section 34 of the Arbitration and Conciliation Act, 1996.

(2.) THE respondent No. 1 was awarded a work contract for construction of Delhi Doordarshan Bhawan, Mandi House, Phase -II, by the petitioner. While executing the aforesaid contract allotted by the petitioner to the respondent some disputes arose between the parties, which were referred to the sole arbitration of Sh. K.D. Bali pursuant to the arbitration Clause 25 incorporated in the agreement, the relevant portion of which reads as follows: -

(3.) I have heard Mr. Y.K. Jain, Senior Advocate appearing for the petitioner and also Mr. Rajesh Lakhanpal, counsel appearing for the respondent on the aforesaid petition.