SATYA PRAKASH AND BROTHERS Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present appeal has been filed by the Appellant under Sec. 37(1)(c) of the Arbitration and Conciliation Act, 1996, read with Sec. 13 of the Commercial Courts Act, 2015.

(3.) The appeal has been filed by the Appellant challenging the judgment and order dtd. 15/1/2025 (hereinafter, the 'impugned judgment') passed by the Court of District Judge (Commercial Court)-05, South East District, Saket, New Delhi in Arb. A. [Comm.] No. 1/2020.