POORVANCHAL CATERERS Vs. UOI

JUDGEMENT

(1.) LEARNED counsel for the petitioner states that he is not receiving instructions from his client and therefore, cannot make any statement whether the petitioner is willing for arbitration.

(2.) ORDER dated 7th July, 2009 records that Rs. 3,53,500/- paid towards security was refunded to the petitioner by a cheque, which was dispatched on 18th august, 2008 by Chief Commercial Manager, Hajipur, Eastern Central Railway. Learned counsel for the petitioner has not been able to controvert and deny the said averment till today.

(3.) THE other disputes and claims raised by the petitioner are disputed commercial disputes.