BHAGAT RAM Vs. UNION OF INDIA

JUDGEMENT

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

(2.) THIS is a petition under section 20 of the Arbitration Act alleging that disputes has arisen between the parties to the agreement and the matters in dispute may be referred to arbitration in accordance with the terms of arbitration agreement as arrived at between the parties. The respondent No. 1 had given a work contract to the petitioner for the construction of Government Higher Secondary School, Ashok Vihar (Phase-1) (Phase-11) vide agreement No. 9/EE/1978-79. It is alleged by the petitioner that disputes have arisen between the parties as regards payment of the bills of the work as executed by the petitioner in accordance with the agreement between the parties. It is also alleged that respondents No. 1 have wrongly rescinded the contract also.