SAMPURAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT (ORAL) J.-

(2.) THIS petition has been filed by Sh. Sampuran Singh under Sections 8 and 20 of the Arbitration Act, 1940 for filing of the arbitration agreement in the court and for appointment of the arbitrator. The defendants are Union of India through its Secretary, Ministry, of Works and Housing and the Chief Engineer, Construction Division, C.P.W.D., Seva Bhawan, New Delhi. The learned counsel for the defendants has today come forward with a statement that defendants have no objection if necessary directions directing the defendant No. 2 to appoint the arbitrator in the case are assed and the application is allowed. The statements of the counsel have been recorded. In view of the statement of the learned counsel for the defendants this application is allowed and the defendant No. 2 is directed to appoint the arbitrator to decide the disputes between the parties arising out of this contract including the counter claim, within two months hereof. THIS disposes of the main petition. There will, however, be no order as to costs.