EXECUTIVE ENGINEER, IFC DEPTT. AND ORS. Vs. TH. HARIDAS SINGH

JUDGEMENT

(1.) HEARD Mr. M. Gunedhar Singh, learned counsel for the appellants and Mr. R.K.T. Singh, learned counsel for the respondent.

(2.) AN agreement was entered into between the State of Manipur and the respondent Th. Haridas Singh for construction of Earthen Dam and Diversion Work at Phayeng in the State of Manipur. After the construction work was started by the respondent, certain dispute arose between the parties and an application has been moved by the respondent Under Section 20 of the Arbitration Act, 1940 praying that direction may be issued for filing of the arbitration agreement and referring the dispute to arbitration. The court has allowed the application of the respondent and the following direction have been issued: -