GRAPHIC INDUSTRIES COMPANY Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against an order and/or judgment dated 11th February, 2010 passed by the Hon'ble First Court where His Lordship was pleased to set aside the interim award published by the learned Arbitrator on 12th May, 2008.

(2.) The facts of the case briefly are as follows:

(3.) It is the further case of the Appellant is that during the period commencing from 1987-1989 when supplies, were made of such store items, those were duly received by the Respondent herein and used beneficially. Respective bills were raised for such purchase orders aggregating to Rs. 48,51,675.19. After making payment of a sum of Rs. 11,16,528.80, the Respondent failed, neglected and/or refused to make any further payment of the 124 bills submitted by the Appellant/Petitioner. The Respondent had admittedly withheld payment of 108 bills. To recover such money due and payable to it, the Petitioner/Appellant had instituted various proceedings including the writ petition and filed a suit before this Hon'ble Court by appointing an Arbitrator to resolve the disputes between the parties herein on 16th February, 2004.