SUDHIR POWER PROJECTS LTD Vs. SIMPLEX INFRASTRUCTURES LTD

JUDGEMENT

(1.) Petitioner seeks reference of disputes that have arisen between the parties pursuant to work order dtd. 19/10/2015.

(2.) Learned counsel for the respondent submits that the petitioner has not followed the pre arbitration steps as per the arbitration clause.

(3.) He submits that the disputes were to be resolved through direct and mutual discussion at site level and thereafter the matters were to be referred to the regional heads of both the companies. He submits that petitioner has not approached the respondent for amicable/mutual discussion but has only made demands for payment of his amount.