RAJ INTERNATIONAL Vs. TRIPURA JUTE MILLS LTD

JUDGEMENT

(1.) THIS revision petition under Article 227 of the Constitution has been filed calling in question the legality, correctness and validity of the order dated 25th September, 2007 passed by the Sole Arbitrator in an arbitration proceeding between the parties.

(2.) HEARD Mr. S. N. Mitra, learned counsel who appeared along with Mr. D. Jain, learned Counsel and Mr. R. Dutta, learned Counsel for the petitioner. Also heard Mr. G. S. Das, learned Counsel for the respondent Tripura Jute Mills.

(3.) THE brief facts leading to the filing of this writ petition are briefly stated as under : on 7th July, 1994, the petitioner had entered into an Agreement with the respondent, Tripura Jute Mills Ltd. , a Government Company (hereinafter referred to as respondent-Jute Mill) which unless extended was to be expired on 31. 7. 1999. However, either party to the Agreement is/was at liberty to determine the agreement by giving three months notice. Clause No. 49 of the said agreement is reproduced hereunder :