ARMTECH (INDIA) LIMITED Vs. GAIL (INDIA) LIMITED

JUDGEMENT

(1.) The present appeal has been filed under Sec. 37(1)(C) of the Arbitration and Conciliation Act, 1996 (hereinafter referred as Arbitration Act), read with Sec. 13 Chapter IV of the Commercial Courts Act, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 against common judgment dtd. 4/7/2022 passed by the learned Single Judge in O.M.P. (COMM) No. 20/2020.

(2.) Facts leading to filing of the present appeal are that, a contract agreement dtd. 1/5/2012 was executed between the parties for 'External Development and External Services for 100 type B and 20 type D houses at GAIL GAON, Dibiyapur, Auraiya, Uttar Pradesh." The total contract value for the said work was Rs.17,47,91,942.51 and the contract work was to be completed within fifteen months.

(3.) Admittedly, there was delay in execution of work. Extension of time was granted by respondent to appellant from 6/5/2013 to 20/2/2016, last extension being granted vide letter dtd. 19/2/2015 upto 20 th February, 2016.