DOONS CATERERS Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition under Section 34 has been filed challenging the Award dated 24th July, 2014 passed by the learned Sole Arbitrator.

(2.) M/S. Doons' Caterers (hereinafter "Caterer") had submitted a quotation for management of on-board catering services in Train No. 2483- 84, KCVL-ASR Express from Kochuveli to Amritsar Junction. The Indian Railway Catering and Tourism Corporation (hereinafter "IRCTC") had called for the said quotation. The terms of the quotation were: -

(3.) The caterer had submitted its bid/quotation. The amount payable by the caterer was Rs.2,55,200/- per month on the basis of which, the licence was awarded to the caterer on 10th March, 2010 in the following terms: