RANI CONSTRUCTIONS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition under Sec. 11 of the Arbitration and Conciliation Act, 1996 ('A&C Act, 1996') seeks constitution of an arbitral tribunal to adjudicate the disputes between the parties.

(2.) The disputes between the parties have arisen in the context of an EPC agreement dtd. 16/11/2017 executed between the parties in respect of the work of 'Rehabilitation and Upgradation to 2-Lane with Paved Shoulder Configuration from existing Km. 122.00 (Dharasu Bend) to Km. 147.230 (Silkyara Bend) (Design Chainage 0.00 to 24.30) of NH-94 in the State of Uttarakhand'.

(3.) The bids were invited for the said project on behalf of the Ministry of Road Transport and Highway (MORT&H) on 31/3/2017. After valuation of the bids, the authority accepted the bid of the petitioner and issued a letter of acceptance dtd. 7/9/2017 awarding the contract to the petitioner at a contract price of Rs.149.67 Crores. Subsequent thereto, the aforesaid EPC Agreement was executed between the parties.