HARISH THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) SOME construction work was awarded to the petitioner by the respondents, through an agreement, in writing. Agreement is Annexure C-1. It contains an arbitration clause, per which, in case of a dispute, Arbitrator is to be appointed by the Commandant/Accepting Authority, impleaded as respondent No.2, herein. Petitioner approached respondent No.2 for appointment of an Arbitrator, because of a dispute having arisen out of the agreement. Request was made, in writing, on 28th July, 2010, vide Annexure C-5. There was no response from the respondents, within stipulated thirty days period.Therefore,present petition was filed on 23rd September, 2010. Whether reporters of the local papers may be allowed to see the judgment?