SARADA CONSTRUCTION Vs. NATIONAL HIGHWAY AUTHORITY OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereafter 'the A&C Act') impugning an Arbitral Award dtd. 17/12/2020 (hereafter 'the impugned Award') rendered by an Arbitral Tribunal comprising of three members (hereafter 'the Arbitral Tribunal').

(2.) The peitioner assails the impugned award to the limited extent that its claim for extra work done quantified at ?3,66,44,746/- and the cost of arbitral proceedings quantified at ?9,68,000/-, has been denied.

(3.) The respondent (hereafter 'NHAI') had issued an invitation to tender for work of "Repair & Maintenance work of remaining stretches of NH 34 from Km 51 to Km 115 by BM, SDBC and Mastic Asphalt in the State of West Bengal (Contract Pkg-Maintenance worklPkg- 1/2016)"