JUDGEMENT
G.S. Sistani, J. -
(1.)The objections to the interim Award dated 15.11.2017 passed by the sole arbitrator were rejected by the learned Single Judge of this court by an order dated 09.05.2018, which has led to the filing of the present appeal under Section 37(1)(C) of the Arbitration and Conciliation Act ,1996 read with Section 13 of the Commercial Courts Act.
(2.)The brief facts necessary for the disposal of the present appeal are that the appellant had laid challenge to the Part Award dated 15.11.2017 pertaining to Claim Nos. 5 and 9 wherein the learned Sole Arbitrator had decided both the claims in favour of the respondent. The present dispute arose with respect to the tender of the construction work.
(3.)The respondent was awarded the work for construction of Sports Injury Centre at Safdarjung Hospital, New Delhi. Parties had entered into an Agreement dated 25.06.2009, wherein the stipulated date for completion of Construction work was 12 months (i.e. upto 31.05.2010) from the date of commencement of the work i.e. 01.06.2009 and as per the terms of the contract, value of the work was Rs. 32,50,21,011/-. On completion of the said work, the appellant revised the final bill after making certain deductions and awarded Rs. 1.65 crores. The respondent invoked the arbitration clause for recovery of the remaining amount by filing the claims for adjudication.
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