S.S. INFRASTRUCTURE Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Allowed subject to just exceptions.

(2.) This is an appeal filed under Section 37(2)(b) of the Arbitration & Conciliation Act, 1996 (in short the Act) against the order of the learned sole arbitrator, Hon'ble Mr Justice Anil Dev Singh (Retd.), dated 22.10.2013. The said order was passed by the learned arbitrator on an application filed by the appellant herein under Section 17 of the Act. The net effect of the impugned order is that, the appellant's prayer for injuncting encashment of the bank guarantee in issue, which is valued at Rs. 63.55/- lacs, stands rejected.

(3.) To be noted, the appellant is one of the many bidders, who in the wake of the Common Wealth Games, 2010, had submitted its bid for purchase of a plot to build a hotel. It is not disputed that the appellant furnished a successful bid in the sum of Rs. 12.71 crores for a commercial plot located at: Plot No. 6B, at Community Centre, Mandawali, Fazalpur, Delhi, admeasuring 1416 sq. mtrs. (hereinafter referred to as the property in issue).