GSR VENTURE PRIVATE LIMITED Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. B. Pathak, learned counsel appearing for the petitioner. Also heard Mrs. Linda L. Fambawl, learned Govt. Advocate appearing for the respondents.

(2.) By filing this application under Section 11 of the Arbitration & Conciliation Act, 1996, herein after referred to as the Act of 1996 , the petitioner seeks the appointment of a sole Arbitrator to adjudicate the dispute arising out of the Agreement No. 1/MiRRDA/2013-2014 dated 26.08.2013, which was for construction of Tawngkolong Longmasu Road, 0.00 kmp 27.50 kmp.

(3.) The petitioner claims to be a Private Limited Company registered under the Companies Act, 1956. The Government of Mizoram in the Public Works Department floated a tender under the Pradhan Mantri Gram Sadak Yojana (PMGSY) for construction of the aforesaid stretch of road and the petitioner participated in the tender process. Being the most eligible bidder, the petitioner was awarded the work and a Letter of Acceptance was issued on 15.07.2013, whereafter, an agreement was signed on 26.08.2013 between the petitioner and the Mizoram PWD.