UNION OF INDIA Vs. RAMA PAPER MILLS LIMITED

JUDGEMENT

(1.) Ia No.4343/2018

(2.) The dispute between the parties was in relation to the deductions made by the petitioner from the invoices raised by the respondent towards the supply of the newsprint, on the ground of the newsprint being of defective quality. The Arbitrator, after discussing the evidence led before him by the parties, awarded a sum of Rs.1,83,75,045/- in favour of the respondent inter alia holding therein that the amounts had been wrongly withheld by the petitioner.

(3.) Counsel for the petitioner draws my reference to the letter/ No Claim Certificate dated 22nd October, 2014 issued by the respondent wherein the respondent had claimed that except for an amount of Rs.1,31,58,471/- against the three mentioned invoices, no other amount was due and payable by the petitioner to the respondent. He further submits that after the payment claimed by the respondent was released in its favour, the respondent gave another No Due Certificate in the form of its letter dated 30th December, 2014 and in view of these letters, the claim filed by the respondent was not maintainable and should have been rejected by the Arbitrator.