PPS INTERNATIONAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Javed Husain Khan, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

(2.) The petitioner was A-class Contractor and was assigned certain construction activity by the respondent-Irrigation Department. There is no dispute between the parties that the work was completed by the petitioner on 28/5/2011 with full satisfaction of the authorities, however the dispute was that the amount payable to the petitioner was not paid to him.

(3.) Since, the aforesaid work commenced and completed in pursuance of an agreement dtd. 3/3/2011, a copy whereof has been filed along with the supplementary affidavit, the dispute was to be resolved through arbitration.