SHIVANI HANDLOOM WCS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) The only issue that arises for consideration in the present petition is whether there is an arbitration clause in the agreement executed between the parties or not.

(2.) The relevant facts of the present case are that on 24th January, 2007, Rate Contract for supply of blankets was concluded between the petitioner and the Government of India, Ministry of Defence. The said Rate Contract was valid for the period 12th January 2007 to 01st June, 2009. Clause 9 of the aforesaid Rate Contract reads as under:

(3.) On 20th March, 2008, the Headquarters, Director General Border Roads, wrote to the petitioner stating that it intended to procure blankets against currently valid Rate Contract and it asked for a sample of blanket along with a copy of the valid Rate Contract.