KELSON CONSTRUCTIONS Vs. VERSHA SPINNING MILLS LIMITED

JUDGEMENT

(1.) THIS is a petition under Section 20 of the Arbitration Act wherein the petitioner had alleged that the petitioner is a partnership firm and they were awarded the work of construction of factory building and ancilliary building at Bawal (Haryana). According to the petitioner an agreement of M/s. Build India System Construction which had already been executed by the employer/respondent No, 1 was to be executed under the same terms and conditions and rates by the petitioner and the work was to be executed under the supervision of respdent. No. 2. It is further alleged that the respondent No. 1 had invited and acceped the tender submitted by M/s. Build. India Construction System Limited who had left the work after completing the work upto plinth level only and the balance work was thereafter given to the petitioner on the same terms and conditions contained in the said tender as a consequence of the letter of acceptance by respondent No. 2.

(2.) DIFFERENCES having arisen between the parties the present petition was filed seeking filing of the arbitration agreement in the court and reference of the disputes to the arbitrator. The said petition had been opposed by the respondents.