LAWS(MPH)-2015-3-213

AGRAWAL CONSTRUCTION COMPANY Vs. EXECUTIVE ENGINEER

Decided On March 27, 2015
Agrawal Construction Company Appellant
V/S
EXECUTIVE ENGINEER Respondents

JUDGEMENT

(1.) SHRI Shekhar Sharma, learned counsel for petitioner.

(2.) SHRI Ashish Anand Bernard, learned Government Advocate for respondent -State.

(3.) LEARNED counsel for respondent however has raised an objection as to maintainability of application under the 1996 Act on the ground that under the agreement there exists an Arbitration clause and being a works contract the remedy for resolving the dispute lies with the Arbitration Tribunal constituted under the Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983.