GHANTA SATYA SUDHEER Vs. STATE OF A.P.

JUDGEMENT

(1.) The present petition has been filed under Sec. 11 (6) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act") for appointment of an Arbitrator for adjudication of the disputes arising out of and in connection with Agreements dtd. 7/1/2017.

(2.) Briefly stated, the material facts are that the petitioner was allotted a contract for construction of a hundred bedded girls hostel and a hundred bedded boys hostel at Mulakaluru Village in Narasaropet. Two Agreements bearing numbers 211of 2017 and 210 of 2017 came to be executed between the petitioner and the official respondents on 7/1/2017.

(3.) The case of the petitioner is that the projects allotted as per the Agreements were completed, the possession was delivered and the buildings occupied by the requisitioning authority. The respondents prepared the final bills for an amount of Rs.94,14,888.00 and Rs.86,04,654.00 respectively and that there was delay even in the preparation of the said bills. The grievance of the petitioner was that even when the bills were finally prepared, the amounts as per the bills were not paid. A representation in that regard was made to the Executive Engineer on 9/12/2019, with a request for release of the final amount. Similar representations were submitted to the District Collector on 27/7/2019 as also the Secretary, Finance Department, Government of Andhra Pradesh on 12/8/2019 and 26/8/2020 and finally on 16/12/2020, requesting for the release of the amounts payable to the petitioner.