IRCON INTERNATIONAL LTD. Vs. SATYA PRAKASH BUILDERS LTD.

JUDGEMENT

(1.) The records of the single Judge have been requisitioned and perused.

(2.) We have heard the counsel for the appellant in this intra-Court appeal under Sec. 13 of the Commercial Courts, Commercial Division and Commercial Appellate Division of the High Courts Act, 2015 read with section 37 of the Arbitration and Conciliation Act, 1996 (A and C Act, for short) impugning order dated 13th April, 2017 by which the objection of the appellant under Sec. 34 of the A and C Act has been dismissed.

(3.) The undisputed position is that the appellant, Ircon International Limited, had entered into a contract with the respondent Satya Prakash Builders Limited dated 20th Dec., 2004 for construction of 811 dwelling units for the Married Accommodation Project of the Ministry of Defence at New Cantonment, Allahabad.