STATE OF MADHYA PRADESH Vs. CONTINENTAL CONSTRUCTION P LTD

JUDGEMENT

(1.) THE order in this appeal shall also govern the disposal of miscellaneous (First) Appeals Nos. 103, 104, 106 and 107-all of 1976 and between the same parties.

(2.) UPON the application of the respondent M/s Continental Construction (P) Ltd. under section 20 of the Arbitration Act, the appellant State of madhya Pradesh has been called upon to file the arbitration agreement and submit a panel of three names for the purpose of selecting an arbitrator. Aggrieved by the order, the State of Madhya Pradesh has filed this appeal.

(3.) THE Contractors sought to invoke the arbitration clause and the appellant opposed it. The opposition was made on the following grounds: