MALU SLEEPERS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition is filed under Section 11 of the arbitration and Conciliation Act, 1996.

(2.) THE facts leading to filing of this petition can be summarized as follows:

(3.) THE first respondent is the Union of India represented by its executive Director Track (M), Ministry of Railways, having its office at new Delhi. The first respondent floated a tender for manufacture and supply of 3,54,0007- Mono Block Concrete Sleepers. The petitioner-company, which is in the business of manufacture of the said Concrete Sleepers submitted tender for manufacture and supply of required quantity. The first respondent accepted the tender submitted by the petitioner-Company and placed an order for manufacture and supply of the said number of mono Blocks within the specified period i. e. , 30. 9. 2000. Pursuant to it, an agreement dated 15. 9. 2000, was entered into between the petitioner and first respondent. A copy of which is produced at Annexure-'a'.