HARJINDER PAL SINGH Vs. CANTONMENT BOARD

JUDGEMENT

(1.) The present Arbitration Application has been filed under Section 11(6) the Arbitration and Conciliation Act, 1996 (''the Act' for short), for appointment of the sole Arbitrator.

(2.) According to the learned counsel for the applicant, the applicant is the contractor who undertakes government contracts for supplying material/goods in relation to contracts entered with the Government and the Semi-Government Organization.

(3.) The respondent, the Cantonment Board, had invited tenders for "repair and maintenance of roads" in the year 2016. Consequently, the applicant had submitted his rates for the work on 15.11.2016. By order dated 30.03.2017, the said tender was accepted by the respondent. Therefore, the work order contract was issued on 06.04.2017.