DEVENDER KUMAR SHARMA Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) APPELLANT had responded to a notice inviting tender floated by the respondent for execution of works at I.G.I. Airport. On 6.9.2000, first respondent communicated acceptance of appellant's offer requiring appellant to execute an agreement on a non -judicial stamp paper of Rs. 20/ -. The work was to commence on 18.11.2000 and was to be completed in 3 months i.e. by 17.3.2001. There was a dispute between the parties with respect to the site and execution of a formal agreement. First respondent issued a show cause notice and proceeded to forfeit the earnest money deposited by the appellant.

(3.) THERE being an arbitration clause in the tender documents matter was referred for arbitration.