Section 39 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
39. Compromise of reference.
- Where it is proved to the satisfaction of the Tribunal that a reference has been adjusted wholly or in part by any lawful agreement or compromise (in writing and signed by the parties) or where the respondent satisfies the petitioner in respect of the whole or any part of the subject matter of the reference, the Tribunal shall record such agreement, compromise or satisfaction to be recorded and shall pass a decree in accordance with law.
