IRCON INTERNATIONAL LIMITED Vs. CANNON ENGINEERING CONSTRUCTION

JUDGEMENT

(1.) The petitioners have filed the present petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereafter the 'A&C Act') impugning an arbitral award dtd. 30/1/2021 (hereafter the 'impugned award') delivered by the Arbitral Tribunal comprising of a learned Sole Arbitrator.

(2.) The impugned award was rendered in the context of disputes between the parties in connection with a contract dtd. 5/11/2014 relating to the work of "Construction of service buildings, loco shed, RCC Trunk Drain and Misc. Civil Works in connection with the Construction of Private Railway Siding for Solapur Super Thermal Power Project of NTPC Limited near Hotgi Railway Station in Solapur District, Maharashtra-Pkg.4"(hereafter "the Contract").

(3.) The petitioners contend that the impugned award is vitiated by patent illegality as, it is contrary to the terms of the Contract and has been made in disregard of the documentary evidence placed on record.