SANJEEV BROTHER Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant arbitration application has been filed under Sec. 11(5) read with Sec. 11(6) of the Arbitration and Conciliation Act, 1996 for appointment of an arbitrator for settlement of the disputes and differences between the parties.

(2.) Learned counsel for the applicant Mr.Jatin Agarwal submitted that the respondent - Union of India had floated a tender for construction of Platform, FOB, PF, shelter, drain, RRI Building and other Ancillary work including Dismantling of MG Track, Laying of Board Gauge track, spreading of Ballast, tamping, transportation of P.Way material in connection with Jaipur yard remodelling and Jaipur Sikar, GC.

(3.) Learned counsel submitted that since the applicant was a successful bidder, as such his bid was accepted and the applicant was awarded work vide letter of acceptance dtd. 8/9/2016.