DHANRAJ CONSTRUCTION COMPANY Vs. COMMISSIONER, MP HOUSING BOARD

JUDGEMENT

(1.) Heard through Video Conferencing. This writ petition has been filed by petitioner Dhanraj Construction Company interalia with a prayer that the respondents be directed to make payment of a sum of Rs. 29,18,892/- alongwith interest @ 18% per annum in accordance with the award passed by the arbitrator i.e... respondent No.2/Additional Housing Commissioner, MP Housing Board.

(2.) The aforesaid arbitrator had adjudicated upon the dispute between the petitioner and the MP Housing Board, arising out of the execution of contract awarded to the petitioner for construction of School Building and Staff Quarters.

(3.) The grievance of the petitioner is that the respondents are not correctly quantifying the amount payable to the petitioner as per the award dated 6.9.2017 Annexure P/5.