KAYOOM Vs. STATE

JUDGEMENT

(1.) Petitioner seeks reference of disputes to an Arbitral Tribunal to be constituted in accordance with Clause 25 of the General Conditions of Contract between the parties.

(2.) Learned counsel for the respondent submits that the final bills submitted by the petitioner have been verified and approved for payment. She submits that in one case payment of Rs.37,33,565.00 has already been disbursed and balance payment of Rs.79,09,179.00 in the remaining three contracts has been cleared and shall be paid subject to availability of funds.

(3.) Learned counsel for the petitioner submits that despite the said payment, the disputes still survive as some of the claims have been rejected and some claims have been cleared for lesser amount and even the approved payments have not been released. Besides this there is also a claim for interest on delayed payments.