STATE OF M.P. Vs. NIDHI (I) INDUSTRIES

JUDGEMENT

(1.) The instant review petition has been preferred for recalling of order dtd. 20/5/2021 passed in A.C.No. 37/2021 by which the application under Sec. 11(6) of Arbitration and Conciliation Act, 1996 (for short "the Act"), preferred by respondent has been allowed and sole Arbitrator ( former Judge, High Court of Madhya Pradesh) was appointed.

(2.) Precisely stated facts of the case are that an agreement was executed in year 2015 between Director General of Police, Government of Madhya Pradesh on behalf of the Governor of Madhya Pradesh and respondent for installation of CCTV Cameras in High Court Premises, Bench at Indore. In pursuance thereof, work order has been issued on 14/1/2015 and CCTV Cameras were installed at High Court premises, Bench at Indore.

(3.) It appears that said CCTV Cameras were found to be of inferior quality and many deficiencies and irregularities were found in whole installation project, therefore, as per the agreement, respondent-Company was blacklisted for one year vide order dtd. 8/9/2020. Said blacklisting order was passed in following terms:-