A.N. Ray, J. - (1.) This is an application for filing of an Arbitration Agreement of 1976 in Court. Work was over in or about 1979 and on June 27, 1979, a No Claim Certificate was granted by the Petitioner.
(2.) Some five years later in or about 1984 the Petitioner forwarded details of the outstanding dues.
(3.) Both the parties were inactive thereafter for seven years.;