TSR CONSTRUCTIONS Vs. UNION OF INDIA

JUDGEMENT

(1.) This Arbitration Application is filed under Section 11 (6) of the Arbitration and Conciliation Act, 1996 to appoint an arbitrator for resolving disputes between the applicant and respondents in connection with Agreement No.03/EE/NSGPD/2012-13 between the parties, (herein referred to as 'the Agreement').

(2.) The said agreement was entered into in respect of work of 'Renovation & Re-carpeting of Internal Roads (Phase-I)' for National Institute of Technology, Warangal for a total value of Rs.2,06,76,200/-.

(3.) According to applicant, the said work was completed successfully by it and only some payments were made, last of which was on 04.06.2016 for Rs.4,51,054/-.