GLOBAL CONTRACT SERVICES Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) IN a petition under Section 20 of the Arbitration Act the petitioners, M/s. Global Contract Services pray for the reference of disputes mentioned in paragraph 11 of the petition to an Arbitrator to be appointed by the General Manager, Northern Railway, Baroda House, New Delhi, as per the arbitration clause.

(3.) NO other point has been urged nor any point requires going into. As a result of the above discussion I hereby accept the petition and direct the respondent NO. 2 to appoint an arbitrator within 2 months from the date of comunication of this order to enter upon the reference and make and publish the award within the statutory period.