NATIONAL AGRICULTURE Vs. UNION OF INDIA

JUDGEMENT

(1.) Present petition has been filed under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "Act, 1996") challenging the arbitral Award dated 8th August, 2000 passed by the Sole Arbitrator, Mr. B.L. Nishad, Additional Legal Adviser, Ministry of Law and Justice.

(2.) Briefly stated the facts of the present case are that on 2nd February, 1996 a tender enquiry bearing No. J-12015/1/96-Pur.III was floated for procurement of 7300 MTs Gram Whole by the Army Purchase Organisation with the following schedule :- <FRM>JUDGEMENT_652_ILRDLH20_20101.html</FRM>

(3.) On 19th March, 1996, the contract for supply of 6000 MTs Gram Whole was placed upon the petitioner-objector with the following details :- <FRM>JUDGEMENT_652_ILRDLH20_20102.html</FRM>