NEPA LIMITED Vs. MANOJ KUMAR AGRAWAL

JUDGEMENT

(1.) A common order is being passed in this appeal and the connected appeal between the same parties registered as M.A. No. 37/98.

(2.) Both the appeals arise out of two orders passed on 3-5-1997 and 24-2-1997 by Additional District Judge, Burhanpur in proceedings under Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter shortly referred to as 'the Act of 1996').

(3.) The facts leading to raising of an arbitration dispute and institution of proceedings under Section 9 of the Act of 1996 are as under :The Nepa Limited invited tenders in April 1996 for sale of coal ash. The respondent Manoj Agrawal submitted his tender. The offer was accepted and agreement was executed between the parties on 25-10-96.