MAGO CONSTRUCTION PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition has been filed by the Petitioner under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 (hereinafter 'the Act') seeking appointment of the Sole Arbitrator to adjudicate the disputes between the parties. The Petitioner was awarded a tender for provision of work services for infrastructure for MLH at AF Station, Suratgarh (Hanger and Maintenance Complex) in 2011 vide Contract Agreement bearing CA No, CEWAC-74/2010-2011 dtd. 30/8/2011. The works are stated to have been carried out and the final bill was raised by the Petitioner on 9/10/2014. However, thereafter there has been several correspondences between the parties in respect of the payment of the final bill to the tune of Rs.40.00 lakhs.

(3.) The case of the Petitioner is that the final bill has been held up and no payment has been made by the Respondents.