SUBHASH INFRAENGINEERS PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) This intra-Court appeal under Section 13 of the Commercial Courts, Commercial Division and Commercial Appellate Division of the High Courts Act, 2015 and section 37 of the Arbitration and Conciliation Act, 1996 (A and C Act, for short) impugns order dated 23rd February, 2018 passed in OMP (COMM) No. 38/2018 rejecting objections filed by the appellant under Section 34 of the A and C Act.

(2.) The appellant was awarded work of earth work in filling, embankment and cutting, provision of the blanketing material, construction of bridges and other works between K.M 49.00 to K.M 74.4 on the Rewari-Jhajjar-Rohtak section.

(3.) The work was to be completed within 18 months from the date of acceptance letter, i.e. on or before 3rd January, 2009. The work, it is accepted, was completed on 28th February, 2011.