NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs. BAHARAMPORE

JUDGEMENT

(1.) This appeal under section 37 of the Arbitration and Conciliation Act, 1996, hereinafter referred to as the 1996 Act, is against a judgment and order dated 22.11.2016 passed by the learned Single Bench, rejecting the application of the appellant under Section 34 of the 1996 Act, inter alia holding that the petition under Section 34 was misconceived as the order dated 11.08.2016 of the Arbitral Tribunal, impugned in the said petition was not an arbitral award.

(2.) The appellant, National Highways Authority of India invited tenders for the work of improvement of about 101 kms of the existing road on the Behrampore to Farakka Section of National Highway No. 14.

(3.) After evaluation of bids, M/s. Hindustan Construction Company Ltd. was declared the successful bidder. The bid of M/s. Hindustan Construction Company Ltd. was accepted.