SOMNATH SAHU Vs. HINDUSTAN DOOR OLIVER LIMITED

JUDGEMENT

(1.) Admittedly the award is a non-speaking award. The respondent/objector is the Government of India Undertaking.

(2.) The objector awarded the contract to respondent No. 1 Hindustan Door- Oliver Limited (in short HDOL) for setting up Phosphatic Acid Plant. The HDOL gave a sub-contract to the claimant vide letter of intent dated 18th February, 1987 and handed over the site to the claimant on 23.2.1987. The total value of the award was Rs. 2,06,47,500/-. The work was to be completed by 31.1.1988. Since the work could not be completed by the stipulated date the contract was terminated on 11.9.1989 and the balance work was re-tendered.

(3.) On disputes being raised and as a result of compromise in this Court the claimant and HDOL jointly appointed Mr. Justice J.K. Mohanty as an Umpire.