MANISHA BUILDERS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sh. Anil Mahajan, learned counsel for the petitioner and Sh. Vishal Sharma, learned Assistant Solicitor General of India appearing for the respondents.

(2.) The petitioner is a proprietorship firm engaged in the contract business. It was awarded a contract on 22/3/2006 for a total amount of Rs.26,50,442.82 which was to be completed by 30/9/2006. The said contract provided for the resolution of the disputes inter se the parties by means of arbitration and that the award has to be made within a maximum period of one year from the date of entry into arbitration.

(3.) Condition No. 70 of IAFW 2249 of the Contract providing for referring the dispute to the arbitrator is reproduced hereunder: