GODAVARI PROJECTS Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (the 'A&C Act') has been filed seeking appointment of a Sole Arbitrator to adjudicate the disputes between the parties.

(2.) The disputes between the parties have arisen in context of a tender process initiated by the respondent for 'construction of dwelling units including allied services for officers and ORS at Mumbai (Army)'. The bid submitted by the petitioner was accepted by the respondent on 15/6/2016, and accordingly a Work Order dtd. 27/6/2016 was issued.

(3.) The applicable General Conditions of Contract contains an arbitration clause as under: