UNITED TELECOMS LTD Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned judgment of the learned single Judge dated 13. 2. 2003. We have heard the learned senior counsel for the parties and perused the records.

(2.) THE claim of the writ petitioner was for a refund of the bid security given as a bank guarantee, which has been encashed by the second respondent.

(3.) MR. V. T. GOPALAN, learned Additional Solicitor General appearing for Bharat Sanchar Nigam Limited has invited our attention to the arbitration clause signed by the parties, which states:-