PIONEER ENGINEERING SYNDICATE HYDERABAD Vs. CEMENT CORPORATION OF INDIA LIMITED

JUDGEMENT

(1.) , J.-

(2.) THE petitioner was awarded the work for the construction of residential and other buildings under Job Nos. 1, 2 and 3 at Tandur, Andhra Pradesh, by the Cement Corporation of India, vide contract No. CEA/Const./3(i)/78-252-256 on 25-4-1979. THE contract contained an arbitration agreement. Certain disputes arose between the parties in connection with and out of the execution of the said contract. THE petitioner invoked the arbitration agreement. In terms of the arbitration agreement the Managing Director of the Cement Corporation of India appointed Shri D.P. Narayan as the sole Arbitrator to decide the disputes between the parties. THE Arbitrator entered upon the reference and made his award on 14-1-1984.