CONSORTIUM OF AUTOMETERS ALLIANCE LTD AND CANNY ELEVATORS CO LTD Vs. CHIEF ELECTRICAL ENGINEER/PLANNING, DELHI METRO RAIL CORPORATION

JUDGEMENT

(1.) The present petition has been filed under Section 11 of the Arbitration and Conciliation Act, 1996 ('Act', for short) with the following prayers:

(2.) The petitioner herein is a Consortium of Autometers Alliance Ltd. and Canny Elevators Co. Ltd. having its office at C63, Sector 57, Noida (UP)- 201307. The respondent Nos.1,2 and 3 ('Respondent/DMRC', for short) are the Chief Electrical Engineer/Planning, Executive Director (Electrical) and Senior General Manager, Contracts of DMRC respectively.

(3.) It is the case of the petitioner and so contended by Mr. Anirudh Wadhwa, learned counsel appearing on its behalf that subsequent to issue of a Notice Inviting Tender in September 2012, for design, manufacturing, supply, installation, testing and commissioning of Escalators for Delhi MTRS Project Phase-III, the petitioner participated in the bidding process for the same. Being the successful bidder, Respondent issued a Letter of Acceptance dated April 16, 2013 in favour of the petitioner and thereafter entered into a contract being CE-4 Lot-2 dated May 25, 2013 ('Contract', for short).