STATE OF BIHAR Vs. SARAN CONSTRUCTION PROP

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This civil revision application is barred by limitation. The delay is explained in the petition, vide I.A.No.2292 of 2017, filed under Section 5 of the Limitation Act. Hence, the delay is condoned. Accordingly, I.A.No.2292 of 2017 stands disposed of.

(3.) The State of Bihar through the Secretary, Road Construction Department has filed this application under Section 13 of the Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008 against the award of the Arbitration Tribunal dated 07.04.2016 made in Reference Case No.19 of 2012 M/s Saran Construction Vs.The State of Bihar and Ors. By the said award, the Tribunal has allowed the claim of the contractor as mentioned in the last paragraph of the award.