NAVSHEEN ASSOCIATES Vs. CHAIRMAN AND MANAGING DIRECTOR NATIONAL PROJECT CONSTRU-CTION CORPORATION LTD.

JUDGEMENT

(1.) By way of this application filed under Section 11 (6) of the Arbitration and Conciliation Act, 1996 (for short "the Act of 1996) (as amended upto date), the petitioner-company has made the request for appointment of sole arbitrator to adjudicate and decide all the disputes with the respondent-Corporation, arising out of, and relating to, the contract work for "construction of 18 Nos. Type II (G=II) in 3 blocks for Assam Rifles at Mantripukhuri, Manipur (package No.121)" entered between the petitioner and respondent No.1 on 14.03.2009.

(2.) The petitioner-company claims that it is a reputed construction firm engaged in construction work in the entire North East Region for several years and had earned a good name and reputation as one of the premier construction firms in the region. Petitioner-company had completed several projects for the Directorate General Assam Rifles and National Projects Construction Corporation Ltd. (NPCC) for construction of office buildings, official quarters etc. in various parts of North Eastern Region.

(3.) According to the petitioner-company, the respondent No.1-NPCC is a Government of India Enterprise having its corporate office at Haryana and Zonal office at Madanriting, Shillong working as an agency through whom the tender works for construction of various Government Department including the Directorate General of Assam Rifles are allotted to different contractors. The respondent No.2 the Directorate General of Assam Rifles is a Government Department under the Ministry of Home Affairs, New Delhi having its Head Quarter at Laitkor Peak, Shillong. The office of the Directorate General of Assam Rifles for construction of various office building, staff quarter etc. engaged respondent No.1 as the agency for allotting the various tender works.