PUNJAB STATE FEDERATION OF COOPERATIVE HOUSE BUILDING SOCIETIES LIMITED Vs. SHARMA AND ASSOCIATES AND ANOTHER

JUDGEMENT

(1.) Notice of motion.

(2.) Mr. Amit Gupta, Advocate accepts notice for the respondents. The appellant is aggrieved of the impugned order whereby the objection against the Award dated 30.04.2015 has been dismissed.

(3.) Mr. Dharam Vir Sharma, learned Senior Counsel assisted by Mr. Harit Sharma, Advocate appearing for the appellant submits that the Objecting Court has failed to appreciate the fact that the Award of the Arbitrator was not in consonance with the terms and conditions of the contract as the allotment of work specifically mentioned "subject to the outcome of the writ petition" filed at the instance of the erstwhile contractor and the respondent-contractor shall not be entitled to any compensation with regard to delay in handing over the site, much less, idling the machinery and staff.