UNION OF INDIA Vs. RCCIVL-LITL (JOINT VENTURE)

JUDGEMENT

(1.) The appellant - Directorate General Married Accommodation Project (hereafter also referred as DGMAP) - has filed the present intra court appeal under Sec. 37(1)(c) of the Arbitration and Conciliation Act, 1996 (hereafter the A&C Act) impugning an order dtd. 29/5/2023 passed by the learned Single Judge in OMP (COMM) No.200/2023 captioned Union of India v. RCCIVL-LITL (Joint Venture) (hereafter the impugned order).

(2.) The respondent had filed the aforesaid application [OMP (COMM) No.200/2023] under Sec. 34 of the A&C Act impugning an Arbitral Award dtd. 7/11/2022 (hereafter the impugned award) rendered by an Arbitral Tribunal comprising of the Sole Arbitrator (hereafter the Arbitral Tribunal).

(3.) By the impugned order, the said application was dismissed and the learned Single Judge had declined to interfere with the impugned award.