R.B.T. INDUSTRIES LTD. Vs. JASWANT RAI

JUDGEMENT

(1.) This is an application filed under Sec. 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act") praying for appointment of an Arbitrator for resolution of dispute between the parties.

(2.) The fact, in brief, are that a tender was invited for the work-supplying, fabrication, erection and fixing of 3000 nos. steel channel sleepers on bridge no. 11 on MGS-BSB Sec. under DRM Northern Railway, Lucknow, wherein applicants also participated. The rates of the applicants were found lowest as a result whereof the work was awarded to the applicants vide letter of acceptance dated January 15, 2008.

(3.) Learned counsel for the applicant submitted that the original work allotted to the applicants was completed within time. However, certain additional work was assigned. In execution thereof, there was delay for the reason that required drawing was not handed-over by the respondents, despite repeated request made by the applicants.