IRCON INTERNATIONAL LTD. Vs. AFCONS INFRASTRUCTURE LTD.

JUDGEMENT

(1.) The present petition has been filed under Sec. 34 of the Arbitration and Conciliation Act, 1996 (hereinafter 'Act') on behalf of the respondent/ counter claimant in the arbitration proceedings challenging the Award dtd. 5/3/2019 (hereinafter 'Impugned Award') passed by the Arbitral Tribunal. The petitioner herein (respondent/ counter claimant in the arbitration proceedings) shall hereinafter be referred to as 'IRCON' and the respondent herein (claimant in the arbitration proceedings) shall hereinafter be referred to as 'AFCONS'.

(2.) The Impugned Award was rendered while adjudicating the disputes between the parties arising out of a Contract dtd. 14/3/2014.

(3.) Brief facts leading to the present petition are as under: