UNION OF INDIA Vs. MAGO CONSTRUCTION PVT LTD

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 12.05.2018 passed by the Sole Arbitrator adjudicating the disputes that have arisen between the parties in relation to the Contract Agreement No.CEDZ/40 OF 2009-10: Construction of Building for PLI (OPS) at Delhi Cantt.

(2.) The Arbitrator has carved out the basic facts in relation to the Contract in paragraph 15 of the Award, which is reproduced hereunder:

(3.) The Arbitrator, by the Impugned Award has awarded the claims of the respondent inter alia on account of the delay in completion of the work attributable to the petitioner.