ROOPA ENGINEERING CORPORATION Vs. GENERAL MANAGER

JUDGEMENT

(1.) This is an application filed invoking Section 11 of the Arbitration and Conciliation Act, 1996, hereinafter referred to as the 'Act' seeking the following reliefs:

(2.) The facts on the basis of which this arbitration request is filed are that the petitioner had entered into a contract for supply and erection of pre-stressed concrete poles to Telecom District Manager, Kannur in terms of Annexure A - tender notice and that disputes have arisen between the parties leading the petitioner issuing Annexure B, pleaded to have been submitted before the General Manager (Telecom), Kannur. Since, according to the petitioner, the claims were not settled, Annexure C was issued to the Telecom District Manager in the Department of Telecommunications, Kannur.

(3.) Following the aforesaid, the General Manager (Telecom) acting on the letter dated 04/02/2003 of the BSNL Corporate office issued Annexure D making an appointment of the 4th respondent as the Arbitrator.