KILLICK NIXON LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application filed under Sections 30 and 33 of the Arbitration Act, 1940 (hereinafter referred to as the `said Act') in respect of the award of the sole arbitrator Mr. Shiv Prasad dated 26.12.1989.

(2.) The Director General of Supplies and Disposal invited tenders for supply of drilling rigs and accessories for the Engineer in Chief, Public Health Engineer Division of the Government of Madhya Pradesh, respondent No.2 on 17.01.1980. The petitioner submitted his quotation on 25.01.1980. There were certain subsequent meetings held in respect of the tender submitted by the petitioner and on 11.04.1980 the tender was accepted.

(3.) The supplies were made though there was delay and the petitioner sought extension of time on various accounts which was granted.