UNION OF INDIA Vs. SURAJ INFRASTRUCTURES PVT. LTD.

JUDGEMENT

(1.) THE Petitioner, by the present Petition under Section of the Arbitration and Conciliation Act, 1996 (for short, the Arbitration Act), has challenged the awards. The basic facts are as under: -

(2.) ON 8 March 2000, the Petitioner accepted the offer of Respondent No. 1 for a lumpsum amount of Rs. 4,55,60,775.24. The contract Agreement ("the agreement") was entered into between the parties on 31 May 2000. M/s. Moti Enterprises was subsequently reconstituted and renamed as M/s. Suraj Infrastructures Pvt. Ltd.

(3.) ON 3 October 2006, Respondent No. 1 disputed certain issues. Therefore, Respondent No. 1 referred the alleged dispute to the Additional Secretary, Ministry of Defence, Government of India, New Delhi the Appointing Authority to appoint the Sole Arbitrator to adjudicate the disputes in terms of Condition No. 70 of the General Conditions of Contract IAFW -2249. Respondent No. 1 raised a total number of 10 Claims vide List of Claims, which was Appended to Respondent No. 1's letter dated 3 October 2006.