CONARCH ASSOCIATES Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner seeks reference of disputes to an Arbitral Tribunal in terms of Contract Agreement dtd. 12/5/2009.

(2.) Learned counsel for the respondent submits that the contention of the respondent is that agreement has been superseded by the supplementary agreement. However, without prejudice to their rights and contentions, they have no objection to the disputes being referred to a Sole Arbitral Tribunal reserving the right of the respondent to raise a counter claim and raise all admissible disputes in law.

(3.) Since the parties are agreeable to reference of their disputes to arbitration, the petition is allowed.