DILIP KUMAR CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 ("the Act"). It is from a judgment and order dtd. 23/12/2021 passed by the learned judge, Commercial Court at Asansol. It was made on an application by the respondents under Sec. 34 of the Act to set aside the arbitral award dtd. 30/6/2017. The entire award was set aside.

(2.) The agreement between the parties for widening and strengthening of a road to the extent of 10 km in the then district of Bardhaman by the appellant contractor was executed in 2002. The date of commencement of the work was 25/11/2002. The time period for it to be concluded was twelve months from that date i.e. till 24/11/2003. Its value was Rs.2,21,72,209.00.

(3.) The award was for a total sum of Rs.47,77,036.00 together with interest and cost.