ARUN MALIK Vs. SECRETARY PUBLIC HEALTH DEPARTMENT

JUDGEMENT

(1.) THIS petition has been filed by the petitioner under Section 11 of the Arbitration & Conciliation Act, 1996 ( for short 'the Act'), for appointment of an Arbitrator to adjudicate upon the disputes between the parties.

(2.) CLAUSE 9 of the agreement contains the Arbitration CLAUSE which reads as under:-

(3.) FACED with the situation, learned counsel for the petitioner contended that limitation provided for raising a claim is three years and in this regard he places reliance upon Major (Retd.) Inder Singh Rekhi Vs. Delhi Development Authority AIR 1988 Supreme Court 1007, M/s Groupe Chimique Tunisien SA Vs. M/s Southern Petrochemicals Industries Corpn. Ltd. AIR 2006 Supreme Court 2422 and M/s Shree Ram Mills Ltd. Vs. M/s Utility Premises (P) Ltd. 2007(2) R.C.R. (Civil) 721.