SANJAY AGGARWAL Vs. BLCCO LAWRIE LIMITED AND ORS.

JUDGEMENT

(1.) Petitioner Sanjay Aggarwal filed an application under Sec. 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act) against BLCCO Lawrie Limited and H.P. State Electricity Board Limited, with the following prayer: - -

(2.) It is not in dispute that for commissioning of work of respondent No. 2, respondent No. 1 allotted certain works to be executed by the petitioner. This was in terms of work order dated 20.07.2013. Allegedly, petitioner completed certain works and despite bills being raised, no payment was released. According to the applicant, bills amounting to Rs. 17,79,101/ - are pending with respondent No. 1.

(3.) On 01.12.2014, this Court passed an interim order directing respondent No. 2 not to release any amount pursuant to bill dated 11.09.2013 (Annexure A -2) in favour of respondent No. 1.