- (1.) The petitioner has prayed for appointment of an Arbitrator under clause 11 of the Arbitration and Conciliation Ordinance, 1996 (in short the Act).
(2.) The petitioner is a Private Limited Company engaged in the business of Electronic Hardware and Software products including Automatic/Semi-Automatic Test Equipment at Gurgaon, Haryana Indian Telephone Industries Ltd., E.S.S. Unit, Mankapur, district Gonda opposite party No. 1 invited tenders on 27-4-1991 for development and supply of Line Card Testers. The petitioner submitted its tender on 25-5-1991 for Line Card Testers. The tender was accepted by opposite party No. 1 and a letter of acceptance was given to the petitioner. It also issued purchase order on 27-2-1992.
(3.) Opposite party No. 1 placed order No. 1900482-2/1394 dated 27-2-1992 for purchase of 5 sets Line Card Testers (Semi-Automatic Tester Model OIS). The petitioner is alleged to have supplied 5 Nos. Line Card Testers on 31-3-1993. The grievance of the petitioner was that he was not paid price as agreed by the opposite party No. 1 and it suffered loss.;