BUDHIRAJA ELECTRICALS Vs. UOI AND OTHERS

JUDGEMENT

(1.) Petitioner claims to be a partnership firm having its registered office at New Delhi and is engaged in the business of Electrical works as a class I contractor. A contract for construction of office building for NABARD at Jammu including development works (J &K) regarding supplying, installation, testing and commissioning of sub-station equipments with estimated cost of Rs. 97,36,867/- came to be advertised by the official respondents. The petitioner found to be the lowest tenderer, pursuant to which, an agreement bearing No. EE/SCED/22 of 2012-2013 came to be executed between the parties.

(2.) Disputes having arisen between the parties, it appears that a notice dated 4.5.2017 was served upon the Chief Engineer (Northern Zone-5), CPWD, Satwari Cantt. Landhoi Bridge, Jammu, requesting him to resolve the disputes in terms of Section 25 of the agreement through the mechanism of arbitration. A postal receipt in regard to the notice is also on record.

(3.) Vide order dated 12.9.2017, Mrs. Sindhu Sharma, learned ASGI had appeared on behalf of the respondents and took three weeks? time to file objections and the matter having come up today, it was stated that she had informed the respondents telephonically but there was no response from the respondents, which would enable her to file the reply. It was, however, prayed that some more time may be given so that she could formally invite an appropriate response by way of written communication.