DEVANSHI CONSTRUCTION Vs. CENTRAL PUBLIC WORKS DEPARTMENT

JUDGEMENT

(1.) Heard Mr. Raj Shengale, learned counsel for the applicant as well as Mr. Ramakant Mishra, learned Assistant Solicitor General of India for the respondents.

(2.) The applicant has filed this application under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (for short, Act of 1996) for appointment of Arbitrator.

(3.) Pursuant to a notice inviting e-tender for civil construction works, namely, "Construction of Boundary Wall for the land of CRPF Battalion Camp at Mendrakalan, Ambikapur, District Surguja, Chhattisgarh", the applicant was awarded with a work order dtd. 27/12/2012. A formal agreement was also executed but the same has not been annexed and the date of agreement has also not been indicated. The applicant, however, states that there is a clause of arbitration in the General Conditions of Contract (GCC).