- (1.) Heard Sri C.K.Jha, learned counsel for the petitioner and Sri Shambhu Chopra representing National Buildings Construction Corporation Ltd.
(2.) The petitioner has filed this petition for appointment of an Arbitrator in respect of certain dispute alleged to be arising out of a contract dated 7.1.1993. The petition was filed on 12.12.2003 and it remained pending without any orders. It was dismissed in default on 15.5.2009 and was restored on 8.4.2011.
(3.) The aforesaid contract contains an arbitration clause as clause 20, which is reproduced below: "In the event of any dispute arising out of any of the conditions of this contract the matter shall be referred to the Sole Arbitrator of an Engineer of the Corporation (Not below the rank of Resident Engineer), whose decision shall be final and binding on both the parties.";