UNION OF INDIA Vs. GURDIAL SINGH

JUDGEMENT

(1.) THIS revision is directed against the order dated 19 -6 -1997 passed by learned District Judge, Jammu in File No. 31 Arb. Act. By means of impugned order, application filed by the petitioner for appointment of Arbitrator has been allowed and as consequence of it Garrison Engineer, Jammu was appointed as such.

(2.) FACTS , which are not in dispute in this case are that contract was entered into between the parties for MD accommodation for staff of K.V. No. 4 at Memoon Complex. Since disputes arose between the parties, therefore, on 13 -9 -1996, respondent herein called upon petitioner No. 2 to appoint an Arbitrator. This request was accompanied by the claims with the approximate amount for determination. Though the respondent concurred for the appointment of an Arbitrator, but none was appointed.

(3.) IN the aforesaid background, on 4 -2 -1997 after waiting for sometime, petitioner filed application in question wherein impugned order has been passed.