UNION OF INDIA Vs. R. & P. CONSTRUCTION

JUDGEMENT

(1.) This appeal filed by Union of India under Sec. 37 of the Arbitration and Conciliation Act, 1996 is against a judgment and order dated 11th December, 2014 rejecting the application of the appellant being Misc. Case No. 58 of 2014 under Sec. 34 of the said Act for setting aside of an arbitral award dated 24th October 2013, published on 29th October, 2013, by an arbitral Tribunal comprising Sri Dipankar Lahiri, Financial Adviser and Chief Accounts Officer of South Eastern Railway as Presiding Arbitrator, and Sri Rajnish Arora and Sri Mukul Jain, both senior Officers of South Eastern Railway as Co arbitrators.

(2.) The South Eastern Railway issued a tender notice bearing the number CE/CON/GRC/78/2010 inviting offers for "Construction of new RCC OH water tank for improvement of water supply works in replacement of old leaky PS tanks 2 Nos. 225000 litres capacity at Bhaga, Mahuda & Bhojudih (as per Drg. No. RDSO/B -511) and 2 Nos. 450000 litres capacity at Bokaro Steel City (as per Drg. No. RDSO/B -510) in the Sec. of Sr. DEN/N/Adra under the jurisdiction of Dy. Chief Engineer (Con) Adra of S.E. Railway".

(3.) The notice tender inter alia provided: