I C GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this petition under section 20 of the Arbitration Act, Shri I.G. Gupta, Sole Proprietor of M/s. A.R. Builders, Ashok Vihar, Phase IT, Delhi, has sought that the original arbitration agreement entered into between the parties be filed in the Court and the disputes arising out of contract bearing No. 2/EE/PWD XV/80-81, for "construction of Government Higher Secondary School at Gulabi Bagh, Phase II, Delhi" be referred to arbitration.

(2.) THE Union of India, respondent herein, has not disputed the execution of the contract. It also does not dispute that the agreement contained an arbitration clause. However, its case is that the contract was rescinded on 10th September, 1981, as the contractor (petitioner herein) did not execute the work in accordance with the terms of the contract.