GLOBAL AGENCY Vs. GENERAL MANAGER, SOUTH CENTRAL RAILWAY

JUDGEMENT

(1.) Heard Mr. Prasad Rao Vemulapalli, learned counsel for the applicant as well as Mr. P. Bhaskar, learned counsel for the respondents.

(2.) By this application filed under Sec. 11(5) and (6) of the Arbitration and Conciliation Act, 1996 (for short, "the Act of 1996") read with the Scheme for Appointment of Arbitrator, 2000, the applicant prays for appointment of a sole arbitrator to resolve the disputes between the parties that had arisen in connection with Agreement No.24/16/7/205 dtd. 9/10/2005.

(3.) Pursuant to a tender notice issued by the respondents on 28/4/2015 for the contract work of mechanized cleaning including pest control (anti-fly and other insects) and rag picking upto home signal at TPTY Railway Station for 2 years, i.e. 2015-2017, the applicant participated and in such tender process, being successful, contract was awarded to it by way of Letter of Acceptance dtd. 9/7/2015 for the contract value of Rs.3,21,80,397.00. Subsequent thereto, an agreement was entered into on 9/10/2015. The period of contract was for 24 months commencing from 16/7/2015 to 15/7/2017. It was extended for 2 months from 16/7/2017 to 15/9/2017 by a letter dtd. 8/7/2017. The contract, however, was completed on 31/8/2017.