PRAHLAD SINGH MUKESH RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT (ORAL) , J.-

(2.) IN this petition under section 20 of the Arbitration Act the only question which really arises for consideration is whether there was a concluded contract between the parties or not.

(3.) THE respondents are directed to file the arbitration agreement and the General Manager, Northern Railways is further directed to refer the disputes to arbitration in accordance with Condition No. 64 of the General Conditions of Contract. Such reference should be made within a period of three months from today. Parties to bear their own costs.