RAKESH KUMAR & CO Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereafter "the Act") impugning an arbitral award dated 16.09.2017 (hereafter "impugned award") delivered by the Arbitral Tribunal comprising of a Sole Arbitrator (hereafter "the Arbitral Tribunal").

(2.) The impugned award was rendered in the context of disputes that had arisen between the parties in relation to a Contract Agreement dated 29.03.2008 (hereafter "the Agreement").

(3.) Mr S.W. Haider, the learned counsel appearing for the petitioner has restricted the challenge to the impugned award only with respect to two issues. The first, relates to the rejection of the petitioner's contention that it had entered into a Supplementary Agreement accepting the full and final settlement under coercion and pressure; and, the second, relates to imposition of costs.