Chattisgarh High Court
Adroit And Co vs State Of Chhattisgarh 28 Wpc/2137/2018 ... on 11 December, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 3409 of 2018
ADROIT & CO. (Chartered Accountants Formerly Knowns As
PDMAG & Co.). New Delhi Through Its Managing Partner Mr. Raj
Kumar Dua, S/o Shri Krishna Kumar Dua, Aged About 56 Years.
Reg. Office At A- 1/105, Il nd Floor, Safdarjung Enclave, New
Delhi. 110029
---- Petitioner
Versus
1. State Of Chhattisgarh Through Principal Secretary, Urban
Administration And Development Mahanadi Bhawan, New
Mantralaya, Raipur, Chhattisgarh
2. Raipur Municipal Corporation Through Its Commissioner, Raipur,
Chhattisgarh
---- Respondent
For Petitioner Mr. Varun Sharma, Advocate For Respondent No.1 Mr. Sameer Behar, Panel Lawyer For Respondent No.2 Mr. Pankaj Agarwal, Advocate Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 11/12/2018
1. Heard.
2. Admittedly, the respondent-Corporation has rejected the petitioner's representation for allowing the admitted consultation fees meaning thereby that the respondents are disputing the admissibility of the amount to the petitioner. 2
3. In view of the arbitration clause contained in para 6 of the agreement, the petitioner is now required to move in accordance with the agreement.
4. The writ petition would not be maintainable.
5. Accordingly, the writ petition is dismissed with liberty to the petitioner for invoking the arbitration clause in accordance with the terms of the agreement.
Sd/-
(Prashant Kumar Mishra) Judge Shyna