SARASWATI BUILDCON Vs. KHERALU NAGAR PALIKA

JUDGEMENT

(1.) RULE. Learned advocate Mr. Niyant R. Bhimani waives service of notice of Rule in each of the petitions on behalf of the respondent.

(2.) By way of the present petition under Sec. 11 of the Arbitration and Conciliation Act , 1996 (hereinafter referred to as " Arbitration Act "), the petitioner - Contractor has prayed to appoint a Sole Arbitrator for adjudicating the disputes/claims between the parties which has arisen pursuant to the work carried out by the petitioner.

(3.) In response to the tender notice issued by the respondent - Nagarpalika for the work of resurfacing of Asphalt and CC Roads at various locations of Kheralu Nagarpalika, the petitioner offered its bid which was accepted. Accordingly, work order came to be issued. However, as per the case of the petitioner, due to the third wave of CORONA, the work could not be completed within the time limit. Therefore, disputes arose between the parties and therefore, notice was issued by the petitioner for appointment of sole Arbitrator as provided under Clause 30 of the tender notice.