UNION OF INDIA Vs. MEERA BUILDERS

JUDGEMENT

(1.) This petition has been filed under section 34 of the Arbitration and Conciliation Act, 1996 against the award dated 21.12.2012.

(2.) "Key facts" necessary for the adjudication of this petition are that the tenders were floated by respondent on 3.7.2007. Petitioner also participated in the tender process. His tender was accepted on 12.7.2007. Thereafter, agreement No. CWE/SHK- 12/2007-08 was entered into between the parties. The amount of contract was Rs. 77,81,305.73 paisa. The work was to be completed by 22.1.2008. The extended period was upto 19.6.2008. The work was completed by 19.6.2008. Petitioner submitted final bill on 15.5.2009. Since final payment was not released to the petitioner, he sought appointment of Arbitrator. The Chief Engineer Chandigarh zone, Chandigarh appointed Sh. V.K. Gupta, Director (Design) Sole Arbitrator vide letter dated 6.11.2009. He entered into reference on 11.12.2009. Parties filed their statement of claim and counter-claim pursuant to the procedure prescribed by the Sole Arbitrator. He made award on 21.12.2012.

(3.) Mr. Janesh Mahajan has confined his challenge to the amount awarded for the star rates besides payment of interest by the Arbitrator.