SURYA ALLOY INDUSTRIES LIMITED Vs. WEST CENTRAL RAILWAY

JUDGEMENT

(1.) HEARD.

(2.) BY means of this application under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act'), the petitioner seeks appointment of an Arbitrator to adjudicate the dispute which have arisen between the parties.

(3.) THE respondent floated a tender on 4.1.2012 pursuant to which the petitioner submitted the bid. The bid of the petitioner was accepted and an agreement dated 9.1.2013 was executed between the parties for supply of elastic railway clips. Clause 2900 contains arbitration clause, which reads as under: -