KATARI ENGINEERS AND CONSULTANTS Vs. NATIONAL AIRPORT AUTHORITY

JUDGEMENT

(1.) This is a petition under Section 20 of the Arbitration Act filed by the Petitioner, seeking the appointment of an arbitrator in terms of Clause-25 of the tender document to adjudicate upon disputes/claims set out in para 9 of the petition. Reply to the petition duly filed. Following issues were framed on 10.11.1995:-

(2.) Evidence by way of affidavit was also filed. With the consent of the parties the case is taken up for disposal today.

(3.) The admitted facts leading to the filing of the petition may briefly be noted. The petitioner company is an interior decorator carrying on the business of furnishing and supply of furniture fixtures, lighting, wall panelling and air conditioning etc. The respondents vide an advertisement dated 18.1.1992 in the Newspaper "Hindustan Times" invited tenders for the work of furnishing of operational complex, Block-B at Safdarjung Air Port, New Delhi. Petitioner company deposited the cost of tender of Rs. 500.00 by a demand draft, but the said draft was returned by the respondent authority on the ground that work has been suspended. However, subsequently the respondent authority sent a letter dated 9.12.1992 seeking information and documents mentioned in its letter.