UNION OF INDIA Vs. AMCO TRADERS

JUDGEMENT

(1.) This petition is filed to set aside the arbitral award dated 28.04.2017 (the Award).

(2.) I heard the learned counsel for the petitioner and the learned counsel for the respondent.

(3.) The dispute lies within a narrow compass. The respondent supplied and transported materials for the petitioner under three Purchase Orders, as per the details set out in the purchase orders, namely 1] P.O. No.61/94/1502/1/60412/dated 12.10.1994, [ii] P.O.No.61/94/3213/60433 dated 26.10.1994 and [iii] P.O.No.61/94/3229/1/60664 dated 11.11.1994. It is the admitted position that the materials were supplied from time to time in 1994 and delivered on 24.01.1995 and 28.02.1995. The petitioner also made payments towards the cost of the materials that were supplied. Therefore, the dispute is confined to the non-payment of freight charges and interest thereon.