ASHOKA ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant application under Sec. 11 of the Arbitration and Conciliation Act, 1996 read with Sec. 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the petitioner seeking the following prayer:-

(2.) Learned counsel for the petitioner submitted that the petitioner is a partnership firm engaged in the business of construction and railway contracts.

(3.) Learned counsel for the petitioner submitted that the project for "Construction of Holiday Home at Kedarnath Dham in the Sec. of SSE/W/HW under ADEN/RK" was awarded to the petitioner by the respondent vide letter dtd. 17/10/2007 for INR 75,70,898.56, and stipulated period of completion of work was 6 months, i.e. on or before 16/4/2008.