NUCLEAR FUEL COMPLEX Vs. URC CONSTRUCTIONS PRIVATE LTD.

JUDGEMENT

(1.) Instant 'Original Petition' (hereinafter 'OP' for the sake of brevity) has been filed under Section 34 of 'The Arbitration and Conciliation Act , 1996' (hereinafter 'A and C Act' for brevity) assailing an 'arbitral award dated 01.11.2015' (hereinafter 'impugned award' for the sake of brevity, convenience and clarity) made by an 'Arbitral Tribunal' (hereinafter 'AT' for brevity) constituted by a sole arbitrator. Agreement between the parties, i. e. , petitioner and first respondent, out of which the arbitral proceedings arose bears reference Agreement No. CE/NFC/NZOSP-852 of 2006-2007. This court is informed that this agreement is dated 31. 05. 2007 (hereinafter 'said contract' for the sake of brevity) for work described as 'Civil, structural and allied works for the construction of plant buildings, auxiliary buildings, utility buildings, tank farms, water storage tanks, roads and drains etc. , for NZOSP at Palayakayal' (hereinafter 'said work' for brevity).

(2.) Prefatory Note :

(3.) Trajectory :