LAWS(DLH)-2013-2-107

TILAK RAJ GOGIA Vs. UNION OF INDIA

Decided On February 18, 2013
Tilak Raj Gogia Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THIS objection petition under Section 34 of the Arbitration and Conciliation Act, 1996 has been filed by the petitioner against the award dated 30th July, 2012, 16th August, 2012 passed by the learned Arbitrator.

(2.) AS per the petition, during the period of 2009-2010, the petitioner was awarded the contract No. 17/EE/FCD-I/2009-10 for execution of work, (A/R & M/O GOI Office Building and other allied building at NH-4, Faridabad. The date of commencement of work was 15 th August, 2009 and the

(3.) DURING the execution of work, a letter No.54-CGO/AE-II/ FCD-I/247 dated 12th November, 2009 was issued by the respondent pointing out certain issues.