GOVT OF NCT OF DELHI Vs. HURRYSON ENTERPRISES

JUDGEMENT

(1.) I.A. 13045/2018 (for condonation of delay)

(2.) This is an application seeking restoration of the Petition. For the reasons stated in the application, the same is allowed. I.A. is disposed of.

(3.) The present petition under Section 34 of the Arbitration and Conciliation Act, 1996 arises out of award dated 29th May, 2008, by which the Ld. Sole Arbitrator has awarded a sum of Rs.3,37,424/- in favour of the Petitioner, Union of India ("UOI") and Rs.24,54,298/- to the Respondent, M/s Hurryson Enterprises ("the contractor"). The operative portion of the award reads as under: