UNION OF INDIA Vs. PRADEEP KUMAR JAIN

JUDGEMENT

(1.) HEARD .

(2.) ORDER -dated 9.3.2010 passed by Sixth Additional District Judge, Bhopal in Arbitration Case No. 37/07, is being assailed vide this appeal under Section 37 of the Arbitration and Conciliation Act, 1996 (for short 'the Act').

(3.) DISPUTE pertaining to Contract Agreement No. BPL/W/A/Q/ 2003 -04/7 relating to grinding, polishing of kota stone on Platform No. 1 at Bhopal Railway Station was referred to sole Arbitrator Shri Ashok Kumar, Deputy Chief Engineer (HQ).