REGENT COMPUTRONICS PVT. LTD.

VED PRAKASH MITTAL Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

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KISHAN CHAND V. UNION OF INDIAAND ANOTHER [REFERRED]
DHANRAJAMAL GOBINDRAM VS. SHAMJI KALIDAS AND CO [REFERRED]
UNION OF INDIA VS. PRAFULLA KUMAR SANYAL [REFERRED]
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RAMESHWAR VS. STATE [REFERRED]
ALKARAM VS. DELHI DEVELOPMENT AUTHORITY [REFERRED]
JAI CHAND BHASIN VS. UNION OF INDIA [REFERRED]

JUDGEMENT

(1.) JUDGMENT

(2.) THE plaintiff Ved Prakash Mittal entered into an agreement for the construction of Government Higher Secondary School (Scheme II-A) at Tulsi Nagar, Phase II. THE agreement contained the following arbitration clause: "Clause 25 :

(3.) THE view that we are taking here is supported by the decision of the Supreme Court in Union of India v. Prafulla Kumar Sanyal, A.I.R. 1979 S.C. 1457. In that case the clause required that the arbitrator shall be appointed by the President. THE President did not appoint the arbitrator. THE Court, therefore, made this order :

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VED PRAKASH MITTAL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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