UNION OF INDIA Vs. H B LALWANI

JUDGEMENT

(1.) HEARD on question of admission.

(2.) PETITIONER is challenging the order passed by the Vth Addl. District Judge, Bhopal in Arbitration Case No. 52/2002 on 27-6-2002 directing the petitioner to refer the claim Nos. 7, 8, 10, 11, 12, 16 and 17 for adjudication by Arbitrator.

(3.) THE respondents initially raised 17 claims in the letter dated 14-2-95 and as per letter dated 5-5-99 raised in all 23 claims. Claim Nos. 10, 11, 12 and 17 relate to the interest so also the claim No. 23. There was refusal to refer claim Nos. 7, 8, 10, 11, 12, 16 and 17 as per letter dated 12-5-2000 though the other claims were referred to the Arbitration. Respondents preferred an application under Section 11 (6) of the Arbitration and Conciliation Act, 1996 for referring the remaining claims also to the Arbitrator.