Ravikant Bansal v. Madhya Pradesh Rural Road Development Authority And Another

Order

1. Heard the learned counsel for the petitioner.

2. This petition has been filed against the judgment and order dated 11-3-2011 passed by the High Court of Madhya Pradesh at Gwalior Bench in Ravikant Bansal v. M.P Rural Road Development Authority. The learned counsel for the petitioner has relied on a decision of this Court in Va Tech Escher Wyass Flovel Ltd. v. M.P SEB (2011) 13 SCC 261 decided on 14-1-2010.

3. We are of the opinion that the aforesaid decision is distinguishable because in the present case the arbitration clause itself mentions that the arbitration will be by the Madhya Pradesh Arbitration Tribunal. Hence, in this case arbitration has to be done by the Tribunal.

4. The special leave petition is dismissed.