SHIV HARI SINGLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant has filed the present appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereafter 'the A&C Act') impugning a judgement dtd. 24/12/2022 passed by the learned Commercial Court in OMP(I)(COMM.) No. 124/2021 captioned Shiv Hari Singla v. Union of India.

(2.) By the impugned judgement, the learned Commercial Court had rejected the appellant's application under Sec. 9 of the A&C Act for setting aside a show-cause notice dtd. 22/2/2021.

(3.) The disputes between the parties arise in the context of a contract for 'Provision of Air Conditioning and Allied Works including addition/alteration to main operation theatre complex at Base Hospital, Delhi Cantt'. The respondents allege that the appellant's execution in the said works was slow. It is the appellant's case that in monetary terms, he had completed the entire contract; however, there were deviations and additional work for which the requisite permission was not forthcoming.