VSK TECHNOLOGIES PRIVATE LIMITED Vs. DELHI JAL BOARD

JUDGEMENT

(1.) The petitioner has filed the present application under Section 11(6) of the Arbitration and Conciliation Act, 1996 (hereafter 'the A&C Act'), inter alia, praying that a Sole Arbitrator be appointed to adjudicate the disputes that have arisen between the parties in relation to an Agreement dated 28.08.2012 entered into between the parties for performing the work of "Water Tanker Supply Services (WTSS)"for Zone-I (hereinafter 'the Contract').

(2.) The respondent (hereafter 'DJB') issued a Request for Proposal (RFP) bearing NIT No.07/RPC-I/(2011-12) inviting competitive tenders from agencies for operating Stainless Steel (SS) Water Tanker Services on hire basis for the purposes of supplying water through vehicle mounted water tankers in order to facilitate supply of potable drinking water to different areas in Delhi. Such services were to be provided in five different Zones - Zone I, Zone II, Zone V, Zone VII and Zone VIII on identical terms. The subject dispute relates to Zone I.

(3.) The petitioner submitted its bid pursuant to the RFP. After negotiations, an offer made by the petitioner was accepted and the DJB issued a Letter of Intent (LoI) dated 16.07.2012. Thereafter, the DJB issued a Work Order under the cover of its letter dated 21.08.2012 and on 27.08.2012, the parties entered into a formal agreement with respect to performance of the work "Water Tanker Supply Services (WTSS) for Zone-I."