JAWAHARLAL NEHRU PORT TRUST Vs. AFCONS INFRASTRUCTURE LTD

JUDGEMENT

(1.) THESE two Petitions are filed U/s.34 of the Arbitration and Conciliation Act, 1996 for setting aside the award dated 17 th September, 2007 under two contracts entered by and between the parties for construction of the extension of Port Craft Berth at the B premises of the Petitioner.

(2.) BOTH contracts are contained in the letter of the Petitioner dated 25th February, 1999, 1st March, 1999 and the tender submitted by the Respondent dated 15th March, 1999 and 17th March, 1999 and further correspondence between the parties as set out in the letter of the Petitioner dated 1st September, 1999.

(3.) IN that regard the Court would be bound and completely governed by the law laid down in the case of Rajasthan State Mines & Minerals Ltd. Vs. Eastern Engineering Enterprises & Anr., AIR 1999 Supreme Court 3627.