COLLAGE ESTATES PVT. LTD. Vs. BLUE STAR LTD.

JUDGEMENT

(1.) Caveat No.746/2018 Caveator is present and will be heard.

(2.) The impugned order dated 4th July, 2018 dismisses objections filed by the appellant under Section 34 of the A & C Act vide OMP (COMM) No.268/2017, challenging the arbitral award dated 6th March, 2017.

(3.) The appellant had entered into an agreement dated 8th February, 2008 with Blue Star Limited, respondent before us, for installation and commissioning of Heating, Ventilation and Air Conditioning (HVAC) system in the under construction Viva Collage Mall on JalandharPhagwara Road, Jalandhar, Punjab. The agreement, inter alia, had required installation and commissioning of three imported centrifugal water cooled chillers of 650 TR capacity and one rotary screw water cooled chiller of 220 TR capacity. The total value of the contract awarded by the appellant to the respondent was for Rs. 12,71,40,000/-.