PAMIDIGHANTAM SRI NARASIMHA,J. - (1.)This is an application under Sec. 11(6) of the Arbitration and Conciliation Act, 1996[1] for the appointment of a Sole Arbitrator by Glock Asia-Pacific Ltd.[2]
[1] Hereinafter referred as the Act

[2] Hereinafter referred as applicant

(2.)Facts: The Ministry of Home Affairs (Procurement Division)[3] floated a single party tender on 2/2/2011 for supply of 31,756 Glock Pistols. The bid was confirmed in favour of the applicant and a Tender of Acceptance was issued by the respondent on 31/3/2011. Clause 6[4] of the Tender of Acceptance, required the Petitioner to submit a performance bond of 10% of the value of the contract, being USD 13,29,093/-. Applicant furnished the performance bank guarantee[5] on 24/8/2011 and proceeded to perform its contractual obligations and in fact, by 6/8/2012 delivered the entire supply under the contract. The respondent accepted the consignment and paid the entire consideration by 11/11/2012.
[3] Hereinafter referred as respondent.

[4] "6. Performance Security Deposit- You will submit performance bond of 10% of value of contract i.e. US$ 13,29,093/- (US dollars thirteen lakh twenty nine thousand and ninety three only) in the shape of bank guarantee in the required Performa in favour of Joint Secretary (Police Modernisation), Ministry of Home affairs, Jaisalmer House, New Delhi within 30 days here of i.e. by 30/4/2011. The Performance guarantee will remain valid till two months after the expiry of warranty period, which will be 18 months from the date of acceptance stores at the consignee location. If necessary, firm on their own will have to direct their bankers to extend the performance bond to remain valid till two months after warranty period.

Where the performance bank guarantee is obtained from a foreign bank, it shall be got confirmed by a scheduled Indian Bank and will be governed by Indian Laws and be subject to the jurisdiction of Courts of the place of issue of acceptance of Tender (A/T), i.e Delhi."

[5] Hereinafter referred as PBG.

(3.)The PBG which was issued on 24/8/2011 was extended from time to time during the subsistence of the contract and also thereafter till 2021, i.e., for nine years after the completion of the delivery and final payment under the contract. On 31/5/2021, the applicant informed the respondent that the PBG will not be extended any further. The respondent immediately invoked the PBG for INR 9,64,42,738/-, citing Clauses 11 and 18(c) of Schedule II of the Acceptance of Tender. These clauses, which provide for Guarantee and Warranty, are as follows:
"Clause 11. Guarantee/Warranty: 40,000 rounds for pistol and ors. 18 months from the date of acceptance of EQPT/ Stores in good condition at consignee location in India.

Clause 18(c) Warranty: the supplier furnishes his warranty that the goods supplied under the contract on you, on use of the incorporate all recent improvement in design and material. The supplier shall for the warranty the goods supplied under this contract shall have no defect arising from design, material of workmanship or from any act or commission or the supplier normal use of the supplied goods in the condition obtained in the country of final destination. Warranty shall remain valid up to 40,000 rounds of pistol and 18 months from other items from the date of acceptance of stores. The consignee shall promptly notify the supplier in writing of any claim arising under this warranty. Upon receipt of such notice the supplier having been notified failed to remedy the defects within the warranty period prescribed in this clause, the purchaser may proceed to take such a medial action as may be necessary at the suppliers risk and expense and without prejudice to any other rights which the purchaser may have under the contract. The manufacturer will be required by the indenter on actual price basis. Warranty support will include installation and commissioning of equipment free of charge. Operational training of the users personal free of cost at the site of installation and repair of the equipment when necessary free of cost during the warranty period."