GOEL CONSTRUCTION CO Vs. UNION OF INDIA

JUDGEMENT

(1.) The relief claimed in the present arbitration application preferred under Sections 8 and 11 of the Arbitration & Concilliation Act, 1996 is for directing the respondents to file the original arbitration agreement and to appoint an Arbitrator. The brief facts of the case are as under.

(2.) The applicant is a contractor engaged in Works Contracts with various Government/Local bodies, in the name and style Goel Construction company having office D-1C/46-C, Janakpuri, Near Lajwanti chowck, New Delhi-58.

(3.) Vide Agreement No. 1/EE/PaWD-IV/97-98, the applicant had entered into such a contract with the respondents through its Executive Engineer, Parliament Works Divn., IV CPWD, I.P.Bhawan, New Delhi (Respondent No.3 herein) for the work "Construction of M.P. Flat No.165 and 166 at South Avenue, New Delhi". The stipulated date of start was 21.4.97 and the stipulated date of completion of work by 20.10,97 with the tendered amount of Rs.9,46,004/-.