RAM SINGH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. Saumya Sharma, learned counsel for the applicant. Also heard Mr. Ramakant Mishra, learned Deputy Solicitor General, appearing for the Respondents.

(2.) This is an application under Sec. 11(6) of the Arbitration and Conciliation Act, 1996, for short, 'A&C Act' for appointment of an arbitrator.

(3.) Pursuant to Notice Inviting Tender (NIT) issued on 29/10/2019 to run the Bilaspur Junction Two-Wheeler Stand for three years, the applicant participated in the tendering process and, being successful, a letter of acceptance was issued to the applicant on 7/12/2019. An agreement was also executed, being agreement No. COM-PS-TWO WHEELER-BSP, by the applicant and by the Respondent No.3 on behalf of South Eastern Central Railways (SECR). However, the agreement is not dated.