DAR BUILDERS Vs. CHIEF ENGINEER AND ANR

JUDGEMENT

(1.) This appeal is directed against the judgment dated 28.05.1998 passed by learned Single Bench of this Court in Arbitration Petition No.564/89, whereby and where under the application presented by the appellant for making the award rule of the Court stands rejected.

(2.) The appellant and respondents i.e. parties thereto entered into a contract for construction of paying ward (Civil Works) out of the 500 Beded Hospital in the Sher-i-Kashmir Institute of Medical Sciences, Soura Srinagar. The work as per original proposal had been advertised at a cost of Rs. 150.00 lacs. The formal order was issued to the appellant herein in terms of agreement dated 19th February 1983 and the work was to be completed within a period of one year and six months from the date of issue of N.I.T.

(3.) The agreement was executed on 19th February 1983 which contains arbitration clause also. The said contractual work was not completed by the appellant within stipulated period and accordingly, request for extension from time to time was made and granted.