S.R.ENGINEERING CONSTRUCTION Vs. COMMANDER WORKS ENGINEER

JUDGEMENT

(1.) Heard Mr. Ghanshyam Das Dhiman, the petitioner-in-person and Ms. M. Bhattacharjee, the learned counsel appearing on behalf of the respondent.

(2.) This is an appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 (for short, the Act of 1996) challenging the order dtd. 20/5/2016 passed in Misc. Arbitration Case No.44/2013 whereby the application under Sec. 34 of the Act of 1996 was dismissed.

(3.) The brief facts of the instant case are that certain disputes and differences arose between the parties in respect to a contract agreement No.CWE/TEZ/39 of 1989-90 which was in relation to construction of Pump House with allied services in remote area of Arunachal Pradesh under GE 859 EWS. Initially, one Shri Praveen Kumar, SE was appointed as Sole Arbitrator who resigned on 25/8/2010. Thereupon, one Sant Ram, SE was appointed as the Sole Arbitrator.