RAJESH THAKUR Vs. STATE OF H P

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) PETITIONER submitted a tender, for executing some work for the respondents, in response to an advertisement got published by the respondents. His tender was accepted and an Agreement was executed between the parties. Clause 25 of the Agreement provided for settlement of the disputes, arising between the parties, by arbitration. PETITIONERcompletedthe work and submitted final bill. He was paid only a small amount of money out of that bill. Rest of the money having not been paid to him, despite repeated demands and reminders, he made an application to the Engineer-in-Chief, H.P.P.W.D., for appointing an Arbitrator, in terms of Clause-25 of the Whether reporters of the local papers may be allowed to see the judgment? Agreement, which provides for reference of disputes, arising out of the agreement, to arbitration of a person to be nominated by the Engineer-in-Chief/Chief Engineer.

(3.) RESPONDENTS have also some claims against the petitioner, as per their reply. However, they have not offered any explanation for not appointing an Arbitrator, despite a demand by the petitioner, vide Annexure C-3.