ASSOCIATED CONSTRUCTION CO. Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Petition numbered as Suit is for filing the Arbitration Agreement contained in Contract Agreement dated 20th September, 1988, in this Court and for order of reference of the disputes mentioned in Appendix A and B to the letter dated 24th January 1996 addressed by 4th Defendant to the arbitration.

(2.) HEARD learned counsel for the parties.

(3.) THE arbitrability of the disputes mentioned in Appendix B to the said letter can be decided by the 5th Defendant who has been appointed as the Sole Arbitrator but the decision of the 5th Defendant in respect thereof shall not be conclusive.