ENGINEERING PROJECTS (INDIA) LIMITED Vs. MARRIED ACCOMMODATION PROJECT

JUDGEMENT

(1.) The appellant has filed the present appeal under Sec. 37(1)(b) of the Arbitration and Conciliation Act, 1996 (hereafter 'the A&C Act') impugning an order dtd. 23/5/2019 (hereafter 'the impugned order') passed by the learned Single Judge, whereby the appellant's application under Sec. 34 of the A&C Act was rejected.

(2.) The appellant had preferred the said application impugning an arbitral award dtd. 17/7/2012 (hereafter 'the impugned award') rendered by an Arbitral Tribunal comprising of a Sole Arbitrator (hereafter 'the Arbitral Tribunal'). The impugned award was rendered in the context of the disputes that have arisen between the parties in connection with a contract for the construction of dwelling units including Allied External Services at Fort William, Kolkata.

(3.) The respondent (Director General of Married Accommodation Project ' DG, MAP) had issued a notice dtd. 23/8/2005 inviting bids (hereafter 'the NIT') for construction of dwelling units including Allied External Services at Fort William, Kolkata (hereafter 'the Project').