UNION OF INDIA Vs. BRAJESH KUMAR SINHA

JUDGEMENT

(1.) Heard the parties.

(2.) The present application has been preferred against the judgment dtd. 07/04/2025 passed by the learned Principal District and Sessions Judge, Patna in Arbitration Case No 18/2024. [The Union of India Through Assistant General Manager, Engineer (Civil), Airports Authority of India, Gaya Airport, Gaya- 923004 Bihar vs. Brajesh Kumar Sinha] as also Award dtd. 31/5/2023 passed by the sole Arbitrator by which the case of the sole claimant-respondent was allowed and the appellants were directed to pay the Award amount within 90 days.

(3.) The matrix of facts giving rise to the present appeal is/are as follows: