NORTHERN SANITATION Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) This is a petition filed under of the praying for appointment of an independent person as the sole arbitrator for adjudication of the disputes and claims detailed in para 7(xv) of the petition. Notice in the petition was issued to respondent no.3. Mr.Rohit Verma, advocate entered appearance on behalf of the respondents on 18.11.2003. The matter had been adjourned from time to time as this case got linked up with another batch of petitions wherein the Court was considering the validity of an order to be passed under Section 11, wherein during the pendency of the petitions, an Arbitrator has been appointed by the respondents.

(2.) The said question does not arise in the present petition and this petition has been delinked from those set of petitions and is being disposed of accordingly.

(3.) Petitioner's grievance is that it had submitted a tender under the name and style of "Augmentation of Sewerage in various NDMC Area = Augmentation of Sewerage in Moti Bagh, Netaji Nagar and Sarojini Nagar. SH: Making house-line connections to the newly laid main/branch sewer line at Sarojini Nagar." Petitioner claimed that it had responded to the invitation of tender and the work was awarded vide letter dated 1st March, 2001, culminating in the execution of the Agreement bearing no.23/EE/SM/2001-2002 dated 1.3.2001, between the parties.