RCCIVL-LITL (JV) Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed under Sec. 36 of the Arbitration and Conciliation Act ('Act') seeking enforcement of the final award dtd. 7/11/2022 ('Award') passed by an Arbitral Tribunal comprising a Sole Arbitrator ('Arbitral Tribunal').

(2.) RCCIVL-LITL (JV), the claimant in the arbitration proceedings, is hereinafter referred to as the 'decree holder' and the Union of India, the respondent in the arbitration proceedings, is hereinafter referred to as the 'judgment debtor'.

(3.) The Arbitral Tribunal allowed certain claims of the decree holder along with interest and costs of arbitration. The counter claims filed by the respondent were rejected by the Arbitral Tribunal.