K.S. JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The relief sought in the present petition before this Court is to appointed sole Arbitrator to under Section 11(6) of the Arbitration and Conciliation Act, 1996 to adjudicate the dispute with respondent.

(2.) According to petitioner, pursuant to tender rates dated 05.12.2012 submitted by the it with the respondent, the work for linking of BG Track and Turnouts, provision of glued joint, SEJ's, dismantling of existing track and turnouts, handling, lifting, loading, unloading and spreading of ballast, leading of P. Way materials and other misc. works in Motichur, Raiwala, Harrawala yard and shunting neck, extension in Dehradun yards in connection with development of facilities for running 18 coach trains between Hardwar- Dehradun section of Moradabad Division was awarded to the petitioner vide respondent's acceptance letter bearing No. 74-N/4/1/Misc./WNMB dated 08.02.2013. The time period for completion of work was 11 months ending on 07.01.2014.

(3.) Petitioner claims that all arrangements for execution of the work were made by petitioner, however, due to substantial increase in the scope of work, late decisions, non-availability of site and P-way materials and for other reasons attributable to the departments of respondent, the work could be finally concluded on 31.12.2017. Petitioner alleges that after completion of work, its request to respondent for preparation and payment of final bills, has remained unattended for one reason or another. Petitioner complaints that respondent did not even release the security deposit. However, after much anticipation the final bill was prepared by the respondent on 30.08.2018, wherein several items were left out for payment. Since all attempts to clear its dues against the respondent failed, petitioner vide its letter dated 26.07.2021 invoked the arbitration clause as contained in Para- 64 of the General Conditions of Contract (GCC). In reply to the aforesaid letter, respondent vide its letter dated 16.08.2021 asked for waiver under section 12(5) of Arbitration and Conciliation Act, 1996.