CHIEF PROJECT MANAGER Vs. AWADH TRANSFORMERS PVT LTD

JUDGEMENT

(1.) Heard Sri Om Prakash Lohia learned Counsel for the Appellant Union of India and Sri Shambhavi Nandan advocate for the Respondent contractor.

(2.) In this First Appeal From Order (In short F.A.F.O.), the order dated 14.7.2010 passed by the District Judge, Allahabad in Misc. Arbitration No. 258 of 2010 (Awadh Transporters v. Chief Project Manager and Ors.) under Section 9 of the Arbitration and Conciliation Act, 1996 is under challenge.

(3.) In brief, the facts of the case are that in order to remove the present capacity constraints of increasing the services of passenger and goods trains. The Electrification of Barabanki Gorakhpur Barauni route of Railway track of north Eastern Railway and East Central Railway was sanctioned by Government of India in 2007-08 for increasing the line capacity of the Section.