- (1.) The petitioner submitted his offer in pursuance to the notice inviting tender for strengthening existing 7 meters wide pavement in KM 114.270 to KM 129.400 (total length 15.130KM) in KM 119.30 to 119.630, KM 121.700 to 121.800 and KM 129.00 to 129.400 (total 1.720) in Punjab at a total cost of Rs.9,48,32,781.
(2.) Such offer was accepted and an agreement dated 8.02.2008 executed. Clause 25.3 of the said agreement contemplates a provision of appointment of Arbitral Tribunal consisting of 3 arbitrators - one each to be appointed by the Employer and the contractor and the third Arbitrator to be chosen by the two Arbitrators so appointed by the parties.
(3.) The petitioner has also filed a writ petition claiming the amount due to it in terms of the agreement between the parties. The said writ petition was disposed of on 10.3.2011 with liberty to the petitioner to seek reference to arbitration. It was directed that within one month of receiving a certified copy of the order, the Arbitrator shall be appointed.;