M/S Mishra Construction Thru' Its ... vs State Of U.P. & 3 Others
2015 Latest Caselaw 3597 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 59740 of 2015
 

 
Petitioner :- M/S Mishra 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 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.