GOEL CONSTRUCTION CO Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed objections under Section 34 of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as the "Act")by challenging the Award dated 21st September, 2012 passed by the sole Arbitrator.

(2.) The learned Arbitrator has passed the Award against the respondent to the following effect:

(3.) Brief facts are that the petitioner is a registered Government Contractor executing works contracts with Government and other local bodies. The petitioner submits that it entered into a contract with the respondent vide agreement dated 20th January, 2006 for the work of E.O.S.R. to residential quarters under 3/H sub division, New Delhi SH: Repair/Replacement of damaged SW Gully trap and sewer line of Block No.1 to 37 (Type-1 quarters) and replacement of rusted/worn out G.I. pipes in type-III Quarters at P.K. Road to be completed within a duration of 6 months time, i.e. 21st January, 2006.