STATE OF H.P. Vs. K.C. SHARMA

JUDGEMENT

(1.) The appellants have filed the instant appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 (for short 'the Act') assailing the judgment dtd. 7/11/2023 passed by learned Single Judge in Arbitration Case No. 105 of 2021, whereby the petition of the appellant under Sec. 34 of the Act has been dismissed.

(2.) Respondent (hereinafter referred to as 'the Contractor') was awarded work of improvement and widening of formation in KM 250/0 to 268/740 on Shimla Wangtoo Sec. . The scope of awarded work provided for widening of existing road to double lane and construction of retaining walls, breast walls and cross drainage. The award letter was issued on 20/9/1995. The total contract amount was Rs.1,24,23,659.00 and the stipulated period for completion of work was two years. The work was started on 29/9/1995 and was completed on 31/3/2001.

(3.) The contractor raised certain dispute arising out of the contract and invoked arbitration clause. Accordingly, the Arbitrator was appointed.