AJAY MACHINE TOOLS Vs. NATIONAL SECURITY GUARD

JUDGEMENT

(1.) This is a petition under Sec. 11(6) of the Arbitration and Conciliation Act 1996 'the 1996 Act' hereinafter for reference of the dispute between the parties to arbitration.

(2.) The dispute arises in the context of an agreement between the petitioner and respondent which is bound by the General Conditions of Contract (GCC) for Central Public Works Department Works 2014 (2014 GCC), which envisages resolution of dispute by arbitration.

(3.) The relevant arbitration clause reads thus: