AIROnline 2020 MP 672

Madhya Pradesh High Court

Hon'ble Judge(s): Sanjay Yadav, Vishal Dhagat , JJ

Madhya Pradesh Madhyastham Adhikaran Adhiniyam (29 of 1983) , S.7— Arbitration award - Price escalation - No order passed by Superintending Engineer that escalation of price shall not be admissible - Finding of Tribunal that in absence of order by Superintendent Engineer, escalation of price ought to have been awarded to the non-applicant, proper. (Para 13)