ITD CEMENTATION INDIA LTD. Vs. PUBLIC WORKS DEPARTMENT

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 9 of the Arbitration and Conciliation Act, 1996 (hereafter 'the Act'), inter alia, praying as under:-

(2.) The controversy in the present petition involves a levy of liquidated damages of Rs.27,99,01,744.00 by the respondent.

(3.) The petitioner was awarded the contract for "Comprehensive Development of Corridor (Outer Ring Road) between Madhuban Chowk to Mukarba Chowk. SH: Construction of Elevated Road, FOB, RCC drain, Footpath, Cycle Track, Widening/Strengthening of Road, Rain Water Harvesting Scheme, Electrical Works and other Allied Works".