DSIIDC Vs. H.R.BUILDERS

JUDGEMENT

(1.) The petitioner (hereinafter "DSIIDC") has filed the present petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereafter the "A&C Act") impugning an arbitral award dated 13.04.2018 (hereafter the "impugned award") rendered by an Arbitral Tribunal comprising of a Sole Arbitrator.

(2.) The impugned award was rendered in the context of disputes that have arisen between the parties in connection with a contract awarded to HRB for refurbishment and upgradation of twenty-five government schools. The Arbitral Tribunal has rendered a net award of Rs.3,04,91,623/- along with interest, in favour of HRB.

(3.) Briefly stated, the relevant facts that are necessary to address the controversy are as under: