K R ANAND Vs. NAVAYUGA ENGINEERING CO LTD

JUDGEMENT

(1.) The appellant has filed the present appeal under Sec. 37(1)(c) of the Arbitration & Conciliation Act, 1996 (hereafter 'the A&C Act') impugning an order dtd. 27/11/2018 (hereafter 'the impugned order') passed by the learned Single Judge rejecting the appellant's petition [being OMP(COMM) No.27/2018 captioned Shri K.R. Anand v. Navayuga Engineering Co. Ltd.]. The appellant had filed the said petition under Sec. 34 of the A&C Act seeking to set aside an arbitral award dtd. 16/11/2017 (hereafter 'the impugned award').

(2.) The impugned award was rendered in the context of disputes that have arisen between the parties in connection with the Sub Contract Agreement dtd. 10/12/2004. Factual Context:

(3.) In the year 2004-05, the respondent was awarded a contract bearing no. 10/EE-I/PF P/2004-05 relating to construction of a bridge across river Yamuna near Geeta Colony, Delhi by the Public Works Department, Delhi (hereafter the 'PWD').