UNION OF INDIA Vs. ARCTIC INDIA

JUDGEMENT

(1.) Petitioner has challenged an award dated 28th March, 2007, amended on 19th April, 2007 passed by the sole Arbitrator (The Chief Engineer, Pune) in the matter of disputes pertaining to contract for replacement of Central Airconditioning Plant at Wecors at Naval Dockyard, Mumbai. By the impugned award, the Arbitrator has rejected the counter claim of the Petitioners and granted claims as raised by the Respondent (OriginalClaimant).

(2.) The necessary dates and events are as under:

(3.) On 15/06/1996, the Respondent tender was accepted for the work Rs. 2,85,83220/. Work order No. 1 dated 2nd July, 1996 was issued recording that site was handed over on 4th July, 1996/ date of commencement 4th July, 1996 and date of completion 3rd May, 1997. The same was accepted and signed by the Respondents.