ATLANTA LIMITED Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) BY this petition filed under section 9 of the Arbitration and Conciliation Act, 1996, petitioner seeks an order and injunction against the respondents from preventing the petitioner from collecting the toll on Mumbra Bypass under the present contract till 5th October, 2024.

(2.) ON 12th July, 2000, the respondent had awarded a contract to the petitioner for construction of Mumbra Bypass off Mumbai Pune Road National Highway No. 4 on BOT Basis. There was a dispute between the parties regarding additional cost alleged to have been incurred by the petitioner which resulted in referring various disputes to arbitration.

(3.) BEFORE the arbitral tribunal, the petitioner made money claim as well as for extension of period for collection of toll.