DAULAT RAI AND SONS Vs. DELHI CANTONMENT BOARD

JUDGEMENT

(1.) This is an arbitration petition, on behalf of the petitioner, under Section 20 of the Arbitration Act, 1940 (hereinafter referred to as the 'Act') seeking a direction to the respondents to file the original of Arbitration Agreement in this Court & also an Order of reference of the disputes/claims enumerated in Para 7 of the petition for arbitration.

(2.) The petitioner is one of the partners of the firm/Ms. Daulat Rai & Sons, having General Power of Attorney (Annexure-1 at Pages 10-13 of the paper-book) on behalf of the firm. ...

(3.) . The petitioner entered into contract on 10.6.1992 for provision of Central Sewerage Scheme in existing village Naraina, Delhi Cantt. ..