AFCONS INFRASTRUCTURE LIMITED Vs. IRCON INTERNATIONAL LIMITED

JUDGEMENT

(1.) The petitioner by this petition under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') seeks appointment of an Arbitrator on behalf of the respondent.

(2.) Respondent issued Notice Inviting Tender dated 25.07.2013 calling for bids for the work of Jammu and Kashmir Rail link Project-Dharam Quazigund Section VIII, Krawah, Post : Banihal, District Ramban (J&K) Pin-182146.

(3.) The petitioner was a successful bidder for the project and entered into a letter of award with the respondent.