UNION OF INDIA Vs. ARCTIC INDIA

JUDGEMENT

(1.) This order will dispose of objections of the petitioner, Union of India, under Section 34 of the Arbitration and Conciliation Act, 1996, against the award dated" 23.01.2001 published by the sole Arbitrator, Shri G.S. Mehta, vide letter No.SPA/1720/GSM/ 107/ E8 dated 23.01.2005.

(2.) An agreement was executed between the petitioner and the respondent being agreement CEDZ-18/93-94 for provision of Central air-conditioning to certain technical/ administrative building at Delhi Cant. The amount of the contract was Rs.1,41,96,000/- and the date of commencement was 31st March, 1994. The agreement was accepted on 19th March, 1994. The original date of completion of the work was 30th November, 1994, however, the time was extended and first phase was completed on 27.06.1995 whereas second phase was completed on 21.09.1996.

(3.) Under the contract, the respondent had to design, supply and install the air- conditioning plant consisting of various equipments, i.e., water chilling plant with screw type compressors, water pumps, cooling towers, AHUs (section1), Cold storage plant (Section II), chilling water system and hot water and normal water system (Section III).