Vibhu Bakhru,J. - (1.) The petitioner, T.K. Engineering Consortium Pvt. Ltd. (hereafter 'TKE'), is a company incorporated under the Companies Act, 1956 and is engaged in providing Road Construction and other Engineering services.
(2.) Tke has filed the present petition under Section 11 of the Arbitration and Conciliation Act, 1996 (hereafter the 'A&C Act'), inter alia, praying that an arbitral tribunal be constituted to adjudicate disputes that have arisen between the parties in relation to the Contract Agreement dated 27.02.2017 for "Development of Integrated Check Post at Dawki (Meghalaya) along Indo-Bangladesh Border".
(3.) Rites Ltd. (hereafter 'RITES') had issued a Notice Inviting Tender (NIT) on 01.08.2016 for "Development of Integrated Check Post at Dawki (Meghalaya) along Indo-Bangladesh Border". TKE submitted its bid pursuant to the aforesaid tender. The same was accepted and, RITES issued a Letter of Award (LoA) dated 30.09.2016, on behalf of respondent no.3 (Land Ports Authority of India), awarding the contract to TKE. Thereafter, RITES also entered into the Contract Agreement dated 27.02.2017 (hereafter 'the Agreement').;