PUSHKARRAJ CONSTRUCTION PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition under Section 11 of the Arbitration & Conciliation Act, 1996 ('the 1996 Act') for appointment of an arbitrator to arbitrate on the disputes between the parties.

(2.) Consequent to acceptance of the bid of the petitioner, a contract was executed between the petitioner and the respondent for construction of residential accommodations at Mamun, Punjab, Damtal, Himachal Pradesh and Basoli, Jammu & Kashmir. Clause 60 of the General Conditions of Contract (GCC) provided for resolution of disputes by arbitration. It reads thus:

(3.) Consequent to the aforesaid contract on 10th June, 2014, a work order was issued by the respondent to the petitioner. According to the petitioner, the work was satisfactorily completed by it, and the respondent, nevertheless, effected unwarranted deductions from the final bill of the petitioner. Further, the respondent also wrote to the petitioner alleging that certain amounts had been paid to the petitioner in excess, and calling upon the petitioner to refund the same.