(1.) This petition has been filed under Sec. 11 of the Arbitration and Conciliation Act, 1996 to refer additional Claim No. 1, additional claim No. 1A, Claim No. 1, Claim No. 2, Claim No. 10 and Claim No. 15 to learned Arbitrator Mr. V.K. Malik appointed by the respondent.
(2.) It is suffice to state during the course of the submissions, the learned counsel for the petitioner has stated that the relief is only confined to additional claim No. 1, which is reproduced as under:
(3.) Some of the facts relevant for deciding the present petition are that pursuant to NIT for "Construction of Residential Quarters for staff and officers of Lok Sabha Secretariat etc. at R.K. Puram, New Delhi including internal and external water supply and sanitary installation, development work and internal electrical installations, the Petitioner submitted its bid and was awarded the contract on 15.06.2011.