STATE OF HP Vs. SURENDER PAL

JUDGEMENT

(1.) Nobody appears for the respondent.

(2.) I have heard the learned Assistant Advocate General, appearing for the objection-petitioners.

(3.) Respondent Surender Pal, who is a Government Contractor, was awarded work of laying sewerage lines in Mandi town, by the objection-petitioners, sometime in the year 1993. A written agreement was executed between the parties, which contained an arbitration clause. Arbitration clause provided for adjudication of any dispute, arising between the parties, by an Arbitrator.