UNION OF INDIA Vs. CHITTA RANJAN MAITY

JUDGEMENT

(1.) THIS application under Section 34 of the Arbitration and Conciliation act, 1996, hereinafter referred to as the 1996 Act, is for setting aside an award made and published on 30th September, 2005 of an Arbitral Tribunal consisting of three Arbitrators, all of whom are senior officials of the railways,

(2.) THE petitioner invited tenders for the work of execution of the balance earth work in formation of banks, laying of railway lines, roads and platforms and miscellaneous other jobs in connection with the new goods terminal yard of South Eastern Railways at Sankrail in Howrah District.

(3.) DISPUTES that arose between the parties in connection with the aforesaid contract were referred to arbitration in terms of the contract between the parties, The arbitrators after giving the parties an opportunity of hearing and after considering the materials on record made and published the impugned award. The award is a reasoned award.