B.V. SHARMA Vs. SKUAST & ORS.

JUDGEMENT

(1.) This petition filed under Section 11 of the Jammu and Kashmir Arbitration and Conciliation Act, 1997 (for brevity 'the Act') prays for appointment of the Council of Architecture, India Habitat Centre New Delhi through its President for arbitration of the dispute between the petitioner- B. V. Sharma, who is an architect and Sher-e-Kashmir University of Agricultural Sciences and Technology Jammu-respondent no.1 (for brevity SKUAST). The dispute is claimed to have emerged from the alleged disengagement of the petitioner vide order dated 02.08.2006 in respect of the project under reference. A further prayer has been made for restora tion of the engagement of the petitioner, payment of the outstanding professional fees for the work done, payment of damages and other related issues within specified time.

(2.) The case of the petitioner, as pleaded and projected is as under:-

(3.) The case of the respondents is as under:-