RAJENDRA PRASAD BANSAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This application under Sec. 11 (6) of the Arbitration and Conciliation Act, 1996 (hereafter 'the Act of 1996') has been filed for appointment of an arbitrator in terms of Clause 64 of the Conditions of Contract incorporated in the Agreement dtd. 15/9/2008.

(2.) Clause 64 (1) of the Special Conditions of the Contract relating to the arbitration clause to the extent relevant reads as under:

(3.) Admittedly in terms of work order dtd. 12/6/2008 leading to the agreement dtd. 15/9/2008, the work i.e. construction and modification of miscellaneous station buildings, S and T Buildings, Passenger Platform, Duty Bunks and other ancillary works (hereafter 'the work') at various stations between Bassi - Kanota (208 to 2018 Kms.) in connection with Dausa - Jaipur doubling project for a contract price of Rs.2,10,28,745.40 was to be completed in eight months i.e. by 11/2/2009. It was however completed on 30/11/2010.