UNION OF INDIA Vs. MUKUL BUILDERS PVT LTD

JUDGEMENT

(1.) The present appeal has been filed under section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred as the "1996 Act") by the appellants/applicants (hereinafter referred as the "appellants") against the judgment and order dated 23.12.2013 and order dated 17.4.2014 passed by the District Judge, Meerut in Arbitration Suit No.36 of 2009 and Review Petition No.130 of 2014, whereby application of the appellants moved under section 34 of the 1996 Act and application for review were rejected.

(2.) Heard Shri Gyan Prakash, learned Assistant Solicitor General of India for the appellants and Shri Devashish Mishra, Advocate for the respondents.

(3.) Before entering into merits of the appeal, we would like to mention relevant facts involved in the matter briefly. A contract was executed between the parties in the year 2004 titled as "Provn of 33/11 KV Sub-Station, Roorkee Road, Integration of HT Take Over Point (Top) of Meerut" for the following work:-