BHARATIYA RASHTRIYA RAJMARG PRADHIKARAN Vs. NEERAJ SHARMA

JUDGEMENT

(1.) The instant application has been filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Arbitration Act') against the judgment and order dated November 16, 2019 passed by the District Judge, Mathura rejecting the application filed by Bharatiya Rashtriya Rajmarg Pradhikaran (hereinafter referred to as the 'Appellant') under Sec. 34 of the Arbitration Act. FACTS

(2.) I have laid down the factual matrix of the instant lis below:

(3.) Shri Pranjal Mehrotra, learned counsel appearing for the appellant has made the following submissions before this Court: