SATISH KUMAR MARWAH Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present application, objections have been filed by respondents under Sections 30 and 33 of Arbitration Act, 1940 (hereinafter referred to as "Act, 1940") challenging the arbitral Award dated 12th May, 1992 passed by the Sole Arbitrator, Mr. S.S. Juneja.

(2.) The facts of the present case are that petitioner-claimant was awarded the work of construction of Transit Hostel for Scientist Department in Sector-X, R.K. Puram, New Delhi.

(3.) On 14th January, 1985, work under the Agreement commenced. Though 13th July, 1986 was the stipulated date of completion, work was actually completed on 18th July, 1988 with repeated extensions, which were found justified by the respondents-objectors.