UNION OF INDIA Vs. PARISHUDH MACHINES PVT. LTD.

JUDGEMENT

(1.) The present petition has been filed under Sec. 34 of the Arbitration and Conciliation Act, 1996, praying for setting aside the impugned Award dated April 22, 2019 passed by the learned Arbitrator.

(2.) The petitioner has challenged the award on the ground that it is wholly unsustainable, patently illegal, contrary to the terms of the Contract Agreement, contrary to the public policy of India, as well as against the substantive law of the land as envisaged in Sec. 28(3) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "Act, 1996").

(3.) The case of the petitioner is that the petitioner on February 04, 2015 issued a Contract No.G 753, to the respondent for the supply of CNC Universal Precision Internal Grinding Machine. The delivery period for the Machine was 180 days. The delivery period was extended up to January 09, 2016. The delivery period was further extended upto November 30, 2016, on the request of the respondent.