UNION OF INDIA Vs. BHARAT BUILDERS

JUDGEMENT

(1.) The award has been challenged under Section 34 of the Arbitration and Conciliation Act, 1996(hereinafter referred to as 'The Act'). Section 34 of the Act can be invoked for setting aside the award only in the following eventualities:-

(2.) Main ground of challenge is as under:-

(3.) The main grievance of the petitioner is that 45th pre-final bill for Rs.90,723.00 pertaining to the respondent was cleared by the petitioners within six months from the date of the Bill and this fact has not been appreciated by the Arbitrator because he did not afford any proper opportunity to the petitioners which is in violation of the principles of natural justice. I am afraid such a plea or objection cannot or ought not be entertained as the Arbitrator has returned the finding after discussing all the relevant documents/material.