SIDDHAST INTELLECTUAL PROPERTY INNOVATIONS PVT. LTD. Vs. CONTROLLER GENERAL OF PATENTS DESIGNS TRADEMARKS (CGPDTM)

JUDGEMENT

(1.) Issue notice. Mr Jain, learned counsel accepts notice on behalf of the respondent.

(2.) The petitioner has filed the present petition, inter alia, praying that an arbitrator be appointed to adjudicate the disputes that have arisen between the parties in respect of a contract between the parties.

(3.) The respondent (Controller General of Patents, Designs and Trademarks, through Ministry of Commerce and Industry, Government of India) had issued a Request for Proposal (RFP) on 23.11.2012 inviting proposals for providing access to patent database and development of customized Integrated Search Platform (ISP), termed as IPATS. Pursuant to the RFP, the petitioner submitted its proposal, which was examined by a committee constituted for the said purpose. The said committee in its report, accepted the petitioner?s proposal and the petitioner was declared as a successful bidder. This was communicated to the petitioner by a letter dated 29.01.2013 and the work order was placed on it. In terms of the work order, the petitioner was required to complete the works, which are set out below:-