JAIDEEP SINGH Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) By way of the present petition under sec. 11 of the Arbitration and Conciliation Act 1996 ('A&C Act' for short), the petitioner seeks appointment of an Arbitrator in respect of the disputes that are stated to have arisen with the respondents from a contract for deployment of workers/nursing orderlies/attendant services at the Jag Parvesh Chandra Hospital, Shastri Park, Delhi arising from tender dtd. 28/9/2013.

(2.) Pursuant to the said tender, respondent No.3 is stated to have issued an offer letter dtd. 21/5/2014 awarding the work to the petitioner, which culminated in signing of an agreement dtd. 18/6/2014 between the petitioner and respondent No.3. It is the petitioner's case that a copy of the said agreement was not provided to him.

(3.) The essence of the disputes is non-payment by respondent No.3 of dues, which the petitioner claims were owed to him, for the services rendered under the aforesaid agreement, despite demands raised by letters dtd. 28/8/2014, 1/9/2014, 4/9/2014, 20/9/2014, 29/9/2014, 13/10/2014 and 17/11/2014 as well as by e-mails dtd. 4/11/2014 and 12/11/2014 sent by the petitioner for the purpose. It is the petitioner's case that by reason of defaults in payment, the petitioner was constrained to terminate the contract vide letter dtd. 15/9/2014 w.e.f. 15/10/2014.