ALPINE INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) .This is a petition under Sections 14, 17 and 29 of the Arbitration Act, 1940, on behalf of the. petitioner M/s Alpine Industries, for directing respondent no.2 to file the award dated October 14, 1988, in this Court along with all the relevant record of the case and making the Award a Rule of the Court.

(2.) .The Brief facts of the case are that in response to a Tender Enquiry due for opening on November 18, 1986, the petitioner subnutted a tender bearing No. 86-87/AI/DGS&D/1-RE/1609 dated November 3, 1986. The said tender of the petitioner was accepted by respondent no.1 Union of India, vide their advance acceptance of rate contract dated December II, 1986, which was followed by a formal rate contract No.DM-2/RC-1660/Mcthyldopa/86-87/52/COAD/202 dated December 1986/7th January, 1987, for the supply of drugs for the period 1st December, 1986, to November 30,1987.