HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- WRIT - C No. - 59750 of 2015 Petitioner :- M/S Mahendra Construction Thru' Its Prop. Respondent :- State Of U.P. & 3 Others Counsel for Petitioner :- Vinod Kumar Singh,Jai Prakash Singh Counsel for Respondent :- C.S.C.,Vivek Verma Hon'ble Arun Tandon,J.
Hon'ble Vipin Sinha,J.
Heard learned counsel for the parties, Sri Vivek Verma, Advocate appearing on behalf of the respondents no. 2, 3 and 4 perused the record.
This writ petition has been filed for commanding the respondents to ensure that amount shown in the final approved bills are paid to the petitioner with 12% interest per annum within the time specified by the Court.
We may not enter into the issues raised by means of the present writ petition. The agreement entered into between the parties contains an Arbitration Clause.
We are of the considered opinion that proper remedy available to the petitioner is to invoke the Arbitration proceedings at the first instance.
Writ petition is dismissed with liberty to the petitioner to seek his remedy accordingly.
Order Date :- 29.10.2015 Ashish Pd.