ADINATH INDUSTRIES INC. Vs. GENERAL MANAGER SOUTHERN RAILWAY

JUDGEMENT

(1.) Arb. Appln No.343 of 2025 has been filed for a direction to the respondents not to make any recovery from the applicant pending, resolution of all disputes before the arbitral tribunal. Arb.O.P.(Com.Div).No.154 of 2025 has been filed for appointment of an arbitrator to arbirate all the claims and disputes arising out of contract and purchase orders between the petitioner and the respondents.

(2.) The case of the petitioner is that the Southern Railway issued a tender notice dtd. 31/3/2023 calling for tenders for "Manufacture & Supply of Elastic Rail Clip Mk-V to RDSO Drg. No.T-5919 and conforming to IRS T-31- 2021 Fifth Revision with latest alteration as amended upto date of tender notice (HSN Code 73029010 Specifications: IRS T-31-2021 Fifth Revision) Corrigendum No.1".

(3.) The petitioner participated in the tender and was selected as one of the five successful bidders. The respondents awarded the contract to the petitioner vide the purchase order dtd. 5/7/2023.