HARYANA VIDYUT PRASARAN NIGAM LIMITED Vs. COBRA INSTALACIONES Y SERVICES SA AND SHYAM INDUS POWER SOLUTION PVT LTD

JUDGEMENT

(1.) The petitioner (hereafter "HVPNL") has filed these petitions under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereafter "the A&C Act") impugning a common arbitral award dtd. 29/7/2020 (hereafter "the impugned award") rendered by an Arbitral Tribunal comprising of a former Judge of this Court as the Sole Arbitrator (hereafter "the Arbitral Tribunal").

(2.) The impugned award was delivered in the context of disputes that had arisen between the parties in relation with two contracts each in respect of Packages G-14A, G-17, G-19A, and G-19B. The works stipulated under the contracts were not finished by the respondent (hereafter "Cobra") as per the scheduled completion dates.

(3.) A tabular statement indicating the amounts awarded by the Arbitral Tribunal with respect to the aforesaid packages, in favour of Cobra, is set out below: - <FRM>JUDGEMENT_320_LAWS(DLH)5_2022_1.html</FRM>