KHERA BUILDCON PVT. LTD. Vs. B.K. BANSAL

JUDGEMENT

(1.) The present appeal has been filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 (herein referred to as 'the A&C Act') against the order dtd. 23/2/2023 passed by the learned Arbitral Tribunal comprising of Sole Arbitrator in case Ref. No. DAC/3210/09-21 titled as 'B.K. Bansal vs. Khera Buildcon Pvt. Ltd. and Anr.".

(2.) Briefly stated the facts are that the matter was referred to the learned Arbitrator in arbitration petition bearing No. 773/2021 titled as B.K. Bansal vs. Khera Buildcon Pvt. Ltd. and Anr. vide order dtd. 9/9/2021.

(3.) During the proceedings the claim petition was filed by the claimant/respondent on which primarily the following claims were raised: