KATIKEYA INDIA PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Disputes and differences between M/s.Katikeya (India) Private Limited, the objector, and Union of India were referred to the sole arbitrator, Sh.Ram Bahadur, Additional Legal Adviser to the Government of India for adjudication. Claim of the company was rejected and counter claim of Union of India was accepted. Objector challenges the award.

(2.) Mr. Sunil Mittal, learned counsel for the objector, inter alia, urged:-

(3.) To appreciate the objections raised to the award, backdrop facts may be noted. Union of India had floated a tender inviting offers for supply of antacid gel. Objector made an offer to supply antacid gel of the desired quality and quantity. Offer was accepted by Union of India on 25,9.1991. Objector was to supply antacid gel, being 62,500 bottles @ Rs. 11.75 per unit i.e. at a value of Rs. 7,34,375/- for the entire quantity. The date of delivery was 30.9.1991 or earlier.