UNION OF INDIA Vs. BUILD WORTH PVT. LTD.

JUDGEMENT

(1.) Heard Mr. S. Gupta, learned counsel appearing for the appellant. Also heard Mr. S. Sarma, the learned counsel representing the respondent.

(2.) This is an application under Sec. 37 of the Arbitration and Conciliation Act, 1996 challenging the judgment and order dtd. 24/6/2014 passed by the learned Addl. District Judge No.2, Kamrup(M) in Misc. Arb. Case No.9 of 2006 dismissing the appeal filed by the appellant.

(3.) The appellant Union of India is represented by the Chief Engineer, Project Dantak, C/O. 99 APO and the respondent is a private limited company.