PANKAJ MITTAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') has been filed by the petitioner challenging the Arbitral Award dated 22.03.2012 passed by the Sole Arbitrator adjudicating the disputes that have arisen between the parties in relation to the Acceptance Letter dated 12.12.2007 issued by the respondent in favour of the petitioner for the work of Provision of heavy duty height gauge at Lxings and RUBs in the section of DEN/DLI.

(2.) Some of the salient features of the Letter of Acceptance mentioned by the petitioner in its petition are reproduced hereinunder:

(3.) The Arbitrator by his Impugned Award, while rejecting the claim of the petitioner for the refund of Earnest Money Deposit, has allowed the counter claim of the respondent towards damages/penalty.