CENTRAL ELECTRONICS LIMITED Vs. SOUTH EAST CENTRAL RAILWAY

JUDGEMENT

(1.) Heard Mr. Ashish Shrivastava, learned senior counsel assisted by Mr. Rohishek Verma, learned counsel for the applicant. Also heard Mr. Sudhir Bajpai, learned counsel, appearing for the respondents.

(2.) There is no dispute that there is an arbitration clause in the agreement executed between the parties, which was entered into in respect of work order for "Supply, Installation, Testing and Commissioning of Integrated Security System consisting of IP Based Video Surveillance System, Access Control, Personal and Baggage Screening System, Explosive Detection and Disposal System and System Integration along with Comprehensive AMC for the 1st and 2nd year after expiry of Warranty Period of three 03 years at Bilaspur, Raipur and Gondia Railway Stations of South East Central Railway", issued in favour of the petitioner.

(3.) On 16/5/2016, in view of certain disputes that had arisen between the parties, the petitioner wrote a letter requesting arbitration. The letter reads as follows :