SHRI KAMADGIRI CONSTRUCTION Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since the controversy involved in these petitions are identical, they are being heard and decided by this common order. For the sake of convenience, the facts and grounds stated in Misc. Petition No.7073 of 2024 are taken into consideration.

(2.) Petitioner impugns order dtd. 12/8/2024, whereby the Reference Petition filed by the petitioner under Sec. 7 of Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983, has been dismissed solely on the ground of limitation.

(3.) Petitioner was awarded a works contract on 4/9/2012. Certain disputes arose in reference to the works contact and the contract was terminated on 27/11/2014. The contract contains a clause for dispute redressal in clause 24, which reads as under: