RAJVEER SINGH Vs. GOVERNMENT OF NCT OF DELHI PUBLIC WORKS DEPARTMENT CIVIL BUILDING MAINTENANCE DIVISION

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 11 of the Arbitration and Conciliation Act, 1996 (hereafter the 'A&C Act') praying that an arbitrator be appointed to adjudicate the disputes that have arisen between the parties.

(2.) The respondent had issued a notice inviting eligible contractors for submitting their bid for constructing eight rooms in double storied class rooms, one Laboratory for science, and a staircase at Govt. Girls Secondary School (GGSS) No.2 Sector - V, Dr. Ambedkar Nagar, New Delhi (School ID: - 923050).

(3.) The petitioner had successfully bid for the said contract and its offer was accepted on 18/5/2013. The scheduled date of commencement of the work was stipulated as 1/8/2013 and the works were to be completed on or before 31/1/2014.