REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Sab Industries Ltd. Respondents

Referred Judgements :-

THE GODHRA ELECTRICITY CO. LTD. V/S. STATE OF GUJARAT AND ANR [REFERRED TO]
BISHUNDEO NARAIN VS. SEOGENI RAI [REFERRED TO]
SATYADHYAN GHOSAL VS. DEORAJIN DEBI [REFERRED TO]
CENTRAL BANK OF INDIA LIMITED AMRISTAR VS. HARTFORD FIRE INSURANCE COMPANY LIMITED [REFERRED TO]
MYSORE STATE ROAD TRANSPORT CORPORATION BANGALORE MYSORE STATE ROAD TRANSPORT CORPORATION BANGALORE VS. S K ATHANI:THE PRESIDING OFFICER LABOUR COURT HUBLI [REFERRED TO]
SIDDU VENKAPPA DEVADIGA VS. RANGU S DEVADIGA [REFERRED TO]
H M KAMALUDDIN ANSARI AND CO SHANKAR VIJAY SAW MILLS VS. UNION OF INDIA [REFERRED TO]
STATE OF RAJASTHAN VS. SHAMSHER SINGH [REFERRED TO]
SUPREME COURT EMPLOYEES WELFARE AS SOCIATION SUPREME COURT FOURTH CLASS EM PLOYEES WELFARE ASSOCIATION S P JAIN VS. UNION OF INDIA [REFERRED TO]
MANAGING DIRECTOR J AND K HANDICRAFTS JAMMU VS. GOOD LUCK CARPETS [REFERRED TO]
VIMAL CHANDRA GROVER VS. BANK OF INDIA [REFERRED TO]
CENTRAL BANK OF INDIA VS. RAVINDRA [REFERRED TO]
CHAIRMAN AND M D N T P C LIMITED VS. RESHMI CONSTRUCTIONS BUILDERS AND CONTRACTORS [REFERRED TO]
HIRA TIKKOO VS. UNION TERRITORY CHANDIGARH [REFERRED TO]
BHAGAWATI OXYGEN LTD VS. HINDUSTAN COPPER LTD [REFERRED TO]
SWAMY ATMANANDA VS. RAMKRISHNA TAPOVANAM [REFERRED TO]
STANDARD CHARTERED BANK VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
STATE OF KARNATAKA VS. ALL INDIA MANUFACTURERS ORGANIZATION [REFERRED TO]
MANALAL PRABHUDAYAL VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
AMBICA CONSTRUCTION VS. UNION OF INDIA [REFERRED TO]
KRISHNA BHAGYA JALA NIGAM LTD VS. G HARISHCHANDRA REDDY [REFERRED TO]
NUMALIGARH REFINERY LTD VS. DAELIM INDUSTRIAL COMPANY LTD [REFERRED TO]
ASSOCIATED CONSTRUCTION VS. PAWANHANS HELICOPTERS PVT LTD [REFERRED TO]
G RAMCHANDRA REDDY AND CO VS. UNION OF INDIA [REFERRED TO]
SAYEED AHMED AND CO VS. STATE OF U P [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. JITENDER PAL BHARDWAJ [REFERRED TO]
SHAHABUDDIN VS. STATE OF BIHAR [REFERRED TO]
STATE OF MAHARASHTRA VS. HINDUSTAN CONSTRUCTION COMPANY LTD [REFERRED TO]
SAMIR CHANDRA DAS VS. BIBHAS CHANDRA DAS [REFERRED TO]
RANBIR SINGH VS. EXECUTIVE ENGINEER [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
VISHWASRAO MADHAVRAO CHIPLUNKAR VS. KAMLABAI VISHWASRAO CHIPLUNKAR [REFERRED TO]
UNION OF INDIA VS. DINESH PRASAD [REFERRED TO]

JUDGEMENT

(1.) The challenge in this petition by the Union of India under Sections 28, 31, 34 of the Arbitration & Conciliation Act is to the award dated December 31, 2002 passed by the learned Sole Arbitrator, whereby the learned Arbitrator has allowed certain claims of the respondent and rejected/not granted certain counterclaims of the petitioner, whereby he has awarded a sum of Rs.6,79,52,084.13 with interest @ 12% p.a with effect from September 1, 1997 to December 31, 2002 amounting to Rs.4,00,49,812.99 i.e a total sum of Rs.10,80,01,897.12 along with interest @10% p.a with effect from April 1, 2003. The facts:

(2.) The facts in brief are, the petitioner had floated a tender for construction of accommodation for Army Hospital (R&R) in the Delhi Cantonment Area. The bids were opened and the respondent was declared successful. The respondent thereafter accepted the terms of the contract on June 29, 1991. The total contract was for Rs.25,00,44,768.40/- less 12% debate amounting to Rs.22,00,39,396.19/-.

(3.) As per the contract, the construction work of the project was to begin on July 17, 1991 and was supposed to be completed within 27 months of commencement i.e. October 16, 1993. The respondent completed the construction work on March 25, 1997. The final bill dated March 29, 1997 was considered by the petitioner who found that no amount was due and in fact Rs.1,15,47,711.93/- was to be recovered from the respondent. The respondent initiated arbitration proceedings against the petitioner claiming Rs.46,91,71,288.69/- along with interest @ 24% raising in total 41 claims. The petitioner herein had also raised counterclaims of Rs.1,88,00,000/- along with 24% interest and the recovery of negative amount arrived in the final bill. The Arbitrator awarded Rs.10,80,01,897.12/- along with 10% future interest with effect from April 01, 2003 to the respondent and Rs.7,50,000/- along with interest towards the counterclaim to the petitioner.

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UNION OF INDIA Vs. SAB INDUSTRIES LTD.

Referred Judgements :-

JUDGEMENT

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