NEEV INFRASTRUCTURE PVT LTD Vs. KR CONSTRUCTION

JUDGEMENT

(1.) The parties have agreed in principle that the disputes in the present suit may be referred to the sole arbitration of Mr Justice RM Savant, former Judge of this Court. The agreement is that all claims in the suit covering diverse work orders will be referred to his sole arbitration and that the defendant will be entitled to fle a counter claim as well. It is also understood that the counter claim is restricted to any claims arising from Work Order No. 271. The Plaintifss claim is not so restricted because there are several work orders mentioned in the suit. But the Plaintifss claims in arbitration will nonetheless be confned to the claims made in this suit.

(2.) The suit is disposed of in these terms.

(3.) Refund of the Court fees in accordance with the Rules. For the purposes of Section 43 of the Maharashtra Court Fees Act and the proviso to that Section, todayss date is the date of making a claim for repayment. The Prothonotary and Senior Master will issue a certifcate for a refund of Court Fees computed according to the Rules. He will act on production of an authenticated copy of this order without requiring a separate application.