RAM ENTERPRISES Vs. GENERAL MANAGER, EASTERN RAILWAY

JUDGEMENT

(1.) Delay of 20 days in preferring the appeal is condoned. I. A. No.7180 of 2017 is allowed. Matter is heard on the merits.

(2.) The sole submission made on behalf of the appellant is that since there was no concluded contract in terms of Article 299 of the Constitution of India between the appellant and the Railways, the learned Single Judge has committed error by relegating the appellant to the forum of arbitration.

(3.) The reason for the learned Single Judge to do so emerges from the following paragraphs :