(1.) Delhi Jal Board (hereinafter "the DJB") has filed the present petition under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter "the A&C Act") impugning an arbitral award dtd. 2/9/2019 (hereinafter the "impugned award") delivered by an Arbitral Tribunal comprising of Shri Anand Kumar as the Sole Arbitrator (hereinafter the "Arbitral Tribunal").
(2.) The impugned award was rendered in the context of disputes that had arisen between the parties in relation to the agreement dtd. 28/11/2003 (hereinafter the "Agreement").
(3.) In April 2003, the DJB invited tenders from bidders for "Construction of various reservoirs at different location in TYA Areas, Delhi of Delhi Jal Board." (hereinafter "the Project"). The construction work included civil works, supply, installation, testing and commissioning of electrical and mechanical equipment etc.