M/S JATINDER CONSTRUCTION CO. Vs. MCD

JUDGEMENT

(1.) THE petitioner has filed the present petition under Section 11(2) and (6) of the Arbitration and Conciliation Act, 1996 for appointment of a sole independent arbitrator.

(2.) BRIEF facts as culled out from the petition are that the petitioner was awarded the work of construction of Staff Quarters of Health Personnel at Mehrauli in Ward No.170, South Zone, by the Executive Engineer vide W.O. No.EE-Project South II/Sys/2009-2010/58 dated 11.11.2009 of a contractual amount of Rs.3,53,12,519/-. The entire work was to be completed within 15 months starting from 21st November, 2009 for which the petitioner made all necessary and adequate arrangements of labour, materials, machineries and supervisory staff.

(3.) ENGINEER admitted that vacant staff quarters were handed over by the Medical Officer Incharge PHC on 3rd December, 2010. Thereafter, various communications were exchanged between the parties.