PRAGATI CONSTRUCTION CONSULTANTS Vs. MINISTRY OF RAILWAYS

JUDGEMENT

(1.) This is a petition filed under Section 11 (6) of the Arbitration and Conciliation Act, 1996 (in short 'the Act') seeking appointment of an Arbitrator.

(2.) Upon notice being issued in the petition on 212017, a reply has been filed by the respondent. The respondent's main defence in the reply is that by virtue of accord and satisfaction the contract stands discharged and that no dispute survives regarding the outstanding amounts as claimed by the petitioner.

(3.) The record shows and there is no dispute with regard to the fact that upon the principal contract being executed, the petitioner received an aggregate sum of Rs. 3,76,14,229/- over different periods.