RADHA CONSTRUCTION CO Vs. NEW DELHI MUNICIPAL COMMITTEE

JUDGEMENT

(1.) JUDGMENT -

(2.) M/s. Radha Construction Company filed this petition under Section 20 read with Section 8 of the Arbitration Act seeking direction to the respondent to file arbitration agreement in court and for reference of disputes for arbitration. The case of the petitioner is that they are building contractors. The NDMC invited tenders for the following work: Construction of underground tank and boosting arrangement in Sarojni Nagar (Phase II) Sb : Construction of 4.5 Lakhs Gallon Capacity Under-ground Tank and Pump House.