STATE OF HARYANA Vs. SHIV SHANKAR CONSTRUCTION CO

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 03.11.2015 passed by the High Court of Punjab and Haryana at Chandigarh in FAO No. 4482 of 2011 (O&M), by which the High Court has dismissed the appeal preferred by the appellant herein under Section 37 of the Arbitration and Conciliation Act, 1996, the State of Haryana has preferred the present appeals.

(2.) At the outset it is required to be noted that while issuing notice in the present appeals, this Court has stayed the award exceeding Rs.1,03,50,263/­ insofar as claim Nos.1 and 8 are concerned.

(3.) The facts leading to the present appeals in a nutshell are as under:­