JAYCON INFRASTRUCTURE LTD Vs. SOMA ENTERPRISES LTD

JUDGEMENT

(1.) Jaycon Infrastructure Ltd. has filed the present intra-Court appeal under Section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Arbitration Act") read with Section 13 of the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 impugning the order dated 7th July, 2017, passed by the learned single Judge in OMP (COMM) No.240/2017.

(2.) The impugned order dismissed the objections filed by the appellant under Section 34 of the Arbitration Act, which had impugned the award dated 31st January, 2017.

(3.) National Highways Authority of India had entered into a Concessionaire Agreement dated 9th May, 2008 with M/s Soma-Isolux NH One Tollway Pvt. Ltd. for six-laning of the Panipat Jalandhar section of NH-1 from Km 96.000 to Km 387.100. M/s Soma-Isolux NH One Tollway Pvt. Ltd. was a Consortium Joint Venture of Insolus Corsan India Engineering and Construction Pvt. Ltd. and Soma Enterprise Limited. The latter is the respondent in the present appeal.