NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs. NCC KNR

JUDGEMENT

(1.) The National Highways Authority of India (appellant) had awarded a contract to NCC-KNR (respondent) on 22.03.1999 in terms of which the work was to commence on 28.04.1999 and the scheduled date of completion was 27.04.2002. The work could not be completed within the stipulated period and extension of time was accordingly granted by a period of five months i.e. up to 26.09.2002.

(2.) Disputes arose between the parties and the matter was referred to arbitration. By an Award dated 09.01.2012, the claims of the respondent were adjudicated and the amounts awarded under various heads.

(3.) The appellant not satisfied with the Award filed his objections under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'said Act'). The learned Single Judge dismissed the objections by the impugned order dated 18.05.2012.