LAWS(DLH)-1988-9-42

ANIL SHARMA Vs. UNION OF INDIA

Decided On September 27, 1988
ANIL SHARMA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THIS is a petition under Section 20 of the Arbitration Act in which the petitioner prays that certain dispute specified in paragraph 14 of the petition should be referred to arbitration.

(2.) IT is the common ground that an agreement was entered into between the parties pursuant to which certain works had to be executed by the petitioner. The said agreement contained an arbitration clause which, inter alia. provided that in the event of any dispute arising between the parties, the same shall be referred to arbitration in terms of clause 64 of the General Conditions of Contract.