PRAHARAJ PARTNERS Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE appeal is under Section 39 of the Arbitration Act and the revision application is under Section 115 of the Civil P. C. Both are, however, directed against one and the same order dated 10-8-79 passed by the learned Subordinate Judge, Bhubaneswar, rejecting an application under Section 8 of the Arbitration Act on the basis that there was no clause for arbitration in the event of disputes in the agreement entered into between the parties. THE original application before the learned Subordinate Judge was under Section 8 (2) of the Arbitration Act and not under Section 20 thereof. Section 39 (1) (iv) of the Act has, therefore, no application, and in my view the appeal is not maintainable. Accordingly. I dismiss the appeal on that count,

(2.) ADMITTEDLY the petitioner had undertaken execution of certain works on behalf of the State of Orissa through the Executive Engineer, Cuttack Public Health Division (opposite party No. 2), The contract contained the following clause:-