DURGA TRADERS Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) The present Arbitration Application has been filed under Sec. 11(6) of the Arbitration and Conciliation Act, 1996, (hereinafter referred as, 'the Act, 1996') for appointment of an Arbitrator to adjudicate upon the disputes arising out of and in connection with the work order vide L.R.No.GMTD-VM/W- S/SDE(MM)/I/Outsourcing O and M of CSCs/2019-21/57, dtd. 24/6/2020.

(2.) The applicant claims that he was declared as a successful bidder for outsourcing the operation and maintenance of BSNL CSCs at Visakhapatnam. It is stated that even when the services were being rendered to the satisfaction of the BSNL customers, pending dues have not been paid to the applicant to an amount of Rs.48,52,310.00.

(3.) It is stated that according to the agreement, the disputes are to be settled by resolving through a mechanism of arbitration in terms of clause 9 of the agreement, which reflects as under: