ENGINEERS INDIA LIMITED Vs. KIMIYA ENGINEERS PRIVATE LIMITED

JUDGEMENT

(1.) Engineers India Limited (hereinafter 'EIL') 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. 1/9/2017 (hereinafter 'the impugned award') delivered by the Arbitral Tribunal comprising of a Sole Arbitrator (hereinafter 'the Arbitral Tribunal').

(2.) The impugned award was delivered by the Arbitral Tribunal in respect of disputes that had arisen between the parties in relation with an agreement dtd. 4/9/2013 (hereinafter 'the Agreement').

(3.) EIL entered into a Lease Deed dtd. 23/5/2011 with City and Urban Development Corporation, Maharashtra (CIDCO) for the construction of a multi-storied building for housing offices at Plot No. 85, Sector 11, Khargar, Navi Mumbai (hereinafter the 'Project'), which was to be constructed within a period of four years.