UNION OF INDIA Vs. ASSOCIATED CONSTRUCTION CO.

JUDGEMENT

(1.) The petitioner has filed the objections under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "Act") for setting aside the impugned award dated 26th June, 2015.

(2.) The admitted and relevant facts of the case are that the petitioner and the respondent entered into a contract dated 28th Feb., 2009 for provision of OTM Accommodation for CASD at Delhi Cantt-10, CA No.CEDZ-27 of 2008-09 (hereinafter referred to as the 'contract').

(3.) During the hearing held on 18th July, 2016, the learned counsel for the petitioner had restricted the challenge to the arbitral award to the amounts awarded by the Arbitrator under Claim Nos.5 and 11 only. Counsels for both the parties were therefore heard on the said date in relation to Claim Nos. 5 and 11.