AIR 2009 SUPREME COURT 1776 ::2009 AIR SCW 1356 ::2009 (2) AIR Bom R 622 ::2009 CLC 401 ::(2009) 1 ArbiLR 125 ::2009 (2) SCC 494 ::(2009) 1 Scale 384 ::(2009) 2 Bom CR 64 ::(2009) 3 Mad LJ 398

Supreme Court Of India

(From : Bombay)*

Hon'ble Judge(s): Satya Brata Sinha, Cyriac Joseph , JJ

Arbitration and Conciliation Act (26 of 1996) , S.8, S.37(4)— Appointment of arbitrator - Clause in contract does not envisage raising of claim in respect of extra or additional work after completion of contract - Thus, invoking arbitration clause after completion of work in regard to dispute regarding additional work - Not permissible - S.37(4) cannot also be invoked - Order directing appointment of arbitrator - Liable to be set aside. (Para 20 28 31 32)