PRABHAKAR NIRMAN Vs. TELECOMMUNICATIONS CONSULTANTS INDIA LTD

JUDGEMENT

(1.) This petition is preferred under Section 34 of the Arbitration and Conciliation Act, 1996 (hereafter referred to as "1996 Act") to assail the award dated 8.8.2017 ("impugned award"). Sans unnecessary details, the following broad facts are required to be noticed to contextualize the background in which the impugned award has been assailed by the petitioner.

(2.) For the sake of brevity, the petitioner i.e. M/s Prabhakar Nirman, would be referred to hereafter as "PN" while the respondent i.e. Telecommunications Consultants India Ltd., would be referred to as "TCIL". Likewise, the petitioner and the respondent will be collectively referred to as 'parties' unless the context requires them to be referred to separately. Prefatory Facts:

(3.) On 4.8.2006, Madhya Pradesh Rural Road Development Authority (hereafter referred to as "Authority") floated a tender for construction and maintenance of rural roads in Vidisha district in the State of Madhya Pradesh. The Authority intended to carry out construction and maintenance work qua 15 roads under the Pradhan Mantri Gram Sadak Yojana (PMGSY). The aforesaid work was required to be carried out by the successful bidder in two packages i.e. Package Nos. MP4516 and MP4555.