THREE STAR SUPPLY AGENCY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Having regard to the averments made in the application(I.A.6813-A/94) which is supported by an affidavit of Mr.K.K. Parmar, Assistant Director in the Department of Supplies & Disposal, Govt. of Haryana, Chandigarh, the delay of 7 days in filing the objections to the award are condoned. This application is accordingly disposed of.

(2.) LA. No. 6813/94: This is a petition by the objector/respondent under section 30 of the Arbitration Act challenging the award of the Arbitrator dated November 23,1992. The facts giving rise to this petition are as under-

(3.) The Assistant Controller of Stores invited tenders for supply of 820 CHV kits (Steel Trunks) of the specifications mentioned in the tender notice. Responding to the notice, the claimant M/s. Three Star Supply Agency by its letter dated February 25, 1981 offered to supply the aforesaid goods specified in the tender at the rate of Rs. 156.65 per kit. The offer of the, claimant was accepted by the respondent by latter's telegram dated March 5, 1981. Subsequently on March 17, 1981 a contract was executed between the parties. The contract postulated that the supply was to be made on F.O.R. basis and to be completed before March 31, 1981. Pursuant to the contract, the Director Health Services, Haryana by letter dated March 19,1981 required the claimant to despatch the following under of kits to the Chief Medical Officers of the below mentioned places :- <FRM>JUDGEMENT_683_AD(DEL)3_1996Html1.htm</FRM>