- (1.) Leave granted.
(2.) The question which falls for consideration in this appeal is whether the provision of Madhya Pradesh Madhyasthan Adhikaran Adhiniyam, 1983 (hereinafter, 'M.P. Act') which statutorily provides for the parties to the Works Contract to refer all disputes to the Arbitration Tribunal constituted under Section 7 of the Act will continue to operate in view of the provisions of Arbitration and Conciliation Act, 1996 (hereinafter 'A.C. Act 1996') which is a Central Act, subsequently enacted.
(3.) The facts leading to the aforesaid controversy be noted first.;