UNION OF INDIA Vs. MAHESHWARI ENTERPRISES

JUDGEMENT

(1.) The present appeal has been preferred against the order dtd. 12/5/2022 passed by the Commercial Court No.1, Jodhpur (hereinafter referred to as 'the learned Court below') whereby the objections under Sec. 34 of the Arbitration and Conciliation Act, 1996 (for short 'the Act of 1996') preferred by the appellant-Union of India against the arbitral award dtd. 29/4/2019 have been rejected.

(2.) The facts of the case are that some disputes arose between the parties, out of the contract executed between them for the work CA NO CEJZ/JODH/25/2004-05: PROVN OF DEF OTM ACCN FOR 12 CORPS ARMY AVN BASE OF RALAWAS AT JODHPUR. For resolution of the disputes as arisen, the sole Arbitrator was appointed who entered into reference vide his letter dtd. 24/11/2017. Vide the award dtd. 29/4/2019, the learned

(3.) Arbitrator proceeded on to allow four claims and reject four claims out of the eleven claims raised by the claimant. Three claims were withdrawn by the claimant. Therefore, objections qua the allowed four claims were filed by the Union of India before the learned Court below. The learned Court below proceeded on to reject all the objections as preferred by the appellant-Union of India against which the present appeal has been preferred.