M/S. ANIT ENGINEERING Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) Heard Sri K. K. Arora Advocate, the learned counsel for the petitioner and Sri Mayank Sinha Advocate, the learned counsel for the respondent.

(2.) By means of the instant petition filed under Article 227 of the Constitution of India, the petitioner has challenged the validity of an order dtd. 7/3/2024 passed by the Commercial Court No. 2, Lucknow in Arbitration Case No. 126 of 2023, under Sec. 34 of the Arbitration and Conciliation Act, 1996 (which will hereinafter be referred to as 'the Act').

(3.) Briefly stated, facts of the case are that the petitioner had entered into a contract with the respondent for construction of 33 KV independent feeders emanating from 132 KV primary sub-station Amawan (Raebareli), 220 KV primary substation Sonik (Unnao) and 33/04 KV substation at District Courts Raebareli/Unnao on turnkey basis within stipulated time in compliance of order passed by Hon'ble High Court, U.P. on 29/6/2019.