DHANOA BUILDERS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P. Mahanta, learned counsel, appearing on behalf of the appellant/ petitioner and Mr. S.P. Choudhury, learned counsel, appearing for the respondents, the Union of India.

(2.) This is an appeal under Section 37(1) (c) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act of 1996") against the judgment and Order dated 7.7.2006, passed in Misc. (Arbitration) Case No. 16/2004 by the learned District Judge, Sonitpur, Tezpur partly allowing an application under Section 34 of the Act of 1996 arising out of arbitral award pertaining to C.A. No. CEW/TEZ/06 of 1990-91 signed by the Sole Arbitrator on 25.10.2003.

(3.) The present appellant entered into an agreement No. CEW/TEZ/06 of 1990-91 relating to provision of RCC Overhead Reservoir of 25000 gallons capacity on 18 M Staging and Sedimentation Tank under Garrison Engineer, Tezpur and the said agreement was executed between the appellant and the Union of India represented by the respondent No. 2.