M/S. JEEVAT CONSTRUCTION Vs. UNION OF INDIA

JUDGEMENT

(1.) This Appeal is directed against the order dated 30 th March, 2005 passed by the learned single Judge in Arbitration Petition No. 450 of 2003, whereby the learned single Judge has allowed the arbitration petition filed by the present Respondents, under section 34 of the Arbitration Act by setting aside the majority of the Award dated 30th June, 2003 given by the Arbitral Tribunal consisting of Justice S.C. Pratap.

(2.) The facts leading to this Appeal are as follows :

(3.) The Respondents, being dissatisfied with the Award so passed, filed the arbitration petition under Section 34 of the Act before this court, challenging the said award on various grounds. The learned single Judge vide order dated 30th March, 2005, set aside the Award against claim no.1 towards loss of profit and against claim no.2 towards overhead expenses. Aggrieved by, the Appellant has filed the present appeal under Section 37 of the Act.