M. Jeyapaul, J.@mdashThe Sonepat Krishna Co-operative Labour and Constructions Society Limited has come forward with the present Civil
Revision challenging the dismissal of the Execution Petition laid by it. Heard the submission made by learned counsel appearing for the Revision
petitioner.
2. As per clause 19.3 of the work agreement executed between the parties, either of the parties aggrieved by the decision of the Adjudicator can
refer the matter before the Arbitrator within 15 days from the receipt of the decision of the Adjudicator.
3. The contention of the Revision petitioner is that the Arbitrator has entertained the reference made by the respondent beyond the period of
limitation prescribed under the work agreement executed between the parties but the Execution Court chose to dismiss the execution application as
the Arbitrator had already taken cognizance of the reference made by the respondent as against the decision rendered by the Adjudicator.
4. Of course, the work agreement would contemplate that the reference shall be made as against the decision of the Adjudicator by one of the
aggrieved parties before the Arbitrator for passing an award within 15 days from the date of receipt of the decision taken by the Adjudicator. Right
or wrong, the Arbitrator has taken cognizance of the reference made by the respondent aggrieved by the decision taken by the Adjudicator. When
the Arbitrator has already taken cognizance of the reference made by the respondent, the Executing Court ceases to have any authority to entertain
further the Execution Petition filed by the Revision Petitioner.
5. If at all the Arbitrator has entertained the reference made by the respondent beyond the period of limitation prescribed under the work
agreement, the Revision petitioner is at liberty to file an application before the Arbitrator who has taken cognizance of the reference made by the
respondent to decide the question as to whether the reference itself was made by the respondent beyond the period of limitation prescribed under
the work agreement. But the Execution Court cannot go into the question whether the Arbitrator had lawfully entertained the reference made by
the respondents. In view of the above, confirming the decision taken by the Execution Court, the Revision Petition is dismissed, giving liberty to the
Revision Petitioner to canvass the question of limitation before the Arbitrator concerned. No costs.
