PUNJAB STATE ELECTRICITY BOARD Vs. SUTLEJ CONSTRUCTION LTD.

JUDGEMENT

(1.) This revision petition is directed against the order dated 30.5.2009, passed by the learned Courts below, vide which the award passed by the learned arbitrator has been made rule of the court, and the appeal filed against the award also stands dismissed.

(2.) On petition filed under Section 20 of the Arbitration Act, 1940 (hereinafter referred to as 'Act'), the learned trial Court appointed Justice S.P. Goyal (Retd.) as sole arbitrator, to adjudicate the dispute raised in the petition under Section 20 of the Act.

(3.) The reference was made to the learned arbitrator. One of the disputes raised was, that the Petitioner was not entitled to claim any damages, as there was no termination of contract. The notice issued to the Respondent-contractor was only for stopping the work under Clause 2.12 of Section E.1 of the contract agreement.