RISHABH AGRO INDUSTRIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT

(2.) THIS is a petition under Section 20 of the Arbitration Act praying for filing of arbitration agreement in Court and for referring the disputes which have arisen for adjudication through the process of arbitration.

(3.) AS per clause 5 of the terms of the agreement, it is the decision of the General Manager to extend the time or to extend the period of contract by 90 days on the same rates, terms and conditions which has been made final and not questionable. When the clause says that the decision to extend period of contract will be at the sole discretion of the General Manager, it implies that same cannot be challenged by the petitioner and in case such a decision of the General Manager cannot be questioned by the petitioner, the decision is final.