AI Structured Summary
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Judgment
S. No.,Work Order,"Amount/Value
(in INR)",Amount of Bill (in INR),Date of Bill
1.,"Improvement of children park
and shops below Cantt. Octroi
Post Kailana (05th April,
2017)","1,29,98,000/-","12,58,593.93/-",
2.,"Repairs of 6 Nos. Old
dustbins at various places in
Cantt. Area (18th September,
2017)","6,37,800/-","6,64,930.07/-",25.06.2018
3.,"Providing 10 Nos. Dustbin at
various places in Cantt. Area
and parapet wall (18th
September, 2017)","4,93,310/-","5,06,437.95/-",20.06.2018
4.,"Providing street light point in
Cantt. Area 10 Nos. (17th
November, 2017)","6,06,900/-","6,46,295.48/-",20.06.2018
5.,"Providing fencing of angle iron
and barbed wire around Patia
Dhar Cantt. Garden (17th
November, 2017)","55,04,000/-","19,03,150/-",30.12.2018
6.,"Shops into Community Hall
below Cantt. Oct. Post
Kailana (Children Park) (5th
March, 2018)","17,79,000/-","19,56,900/-",30.12.2018
7.,"Three Boar Well Flate at
Cantt. Area (05th March,
2018)","10,24,200/-","11,04,111.50/-",28.06.2018
8.,"Providing white washing etc.
of Cantt. Fund Qtrs,
School’s Office Board
Room parapet wall retaining
wall (CBR 23rd May, 2018)","23,12,800/-","25,14,167.83/-",21.03.2019
9.,"Repairs to retaining wall
which has been totally
damaged due to heavy rainfall
below Chinta Haran Temple
(14th October, 2018)","1,84,600/-","1,94,075.95/-",26.10.2018
10.,"Retaining Wall for perfect
erosion below hill side building
path of Children Park to
damage due to heavy rainfall
(14th October, 2018)","11,10,900/-","12,09,935.35/-",28.10.2018
11.,"Providing mild steel railing and
flooring and chequered tiles at
Children Park Kailana (14th
October, 2018)","18,18,100/-","19,83,666.27/-",27.10.2018
12.,"Providing retaining wall at
Khadra Patiya Dhar Garden
Road damaged due to
landslide by heavy rainfall
(14th October, 2018)","8,52,300/-","6,69,868.28/-",29.10.2018
13.,"Protect Road by wire
mattresses at Khadra Patiya
Dhar Garden Road damaged
due to landslide by heavy
rainfall (14th October, 2018)","1,54,700/-","1,68,776.21/-",25.10.2018
14.,"Estimate for repair to retaining
wall which has been totally
damaged due to heavy rainfall
at Bear Goudown above
Safaiwala Qtrs. and shops
(14th October, 2018)","7,34,500/-","7,59,202.98/-",03.03.2019
Total Amount of Works,,"3,02,11,110/-","1,55,40,112.19/-",
contention raised by the learned counsel for the respondent is clearly unacceptable.,,,,
Admittedly, the disputes continue to exist between the parties. Obviously, the dispute needs to be resolved through the arbitral proceedings.",,,,
Therefore, this Court appoints Mr. B.C. Kandpal, Retd. Judge, High Court of Uttarakhand, R/o 117 Rajeshwar Nagar, Phase-I, Sahastradhara Road,",,,,
Dehradun, as the sole Arbitrator after his disclosure in writing is obtained in terms of Section 11(8) of the Act; and only after receipt thereof, shall his",,,,
appointment, as an arbitrator, come into force.",,,,
On giving consent to arbitrate the disputes between the parties, Mr. B.C. Kandpal, Retd. Judge, High Court of Uttarakhand, R/o 117 Rajeshwar",,,,
Nagar, Phase-I, Sahastradhara Road, Dehradun, shall enter reference, and shall pass an award in accordance with law. The learned arbitrator shall",,,,
fix his fees in consultation with both the parties.,,,,
The arbitration application is disposed of accordingly.,,,,