- (1.) The Petitioner, Municipal Corporation of Delhi (,,MCD) has, in this petition under Section 34 of the Arbitration and Conciliation Act, 1996 (,,Act) challenged the impugned award dated 3rd April, 2009 passed by the learned sole Arbitrator in the disputes between it and the Respondent, M/s. Asian Techs Progressive Constructions Joint Venture and Others (ATL & PCIL) arising out of the Work Order executed between the parties on 7th June, 1991.
(2.) The contract was for construction of multi-level underground car parking, Opposite LNJP Hospital between J.L. Nehru Marg and Asaf Ali Road, Delhi. Initially, the tenders were invited on 10th October, 1990. Subsequently, certain deviations and amendments were made in the NIT conditions and the tenderers were invited to submit fresh bids. Pursuant thereto, the Respondent submitted a revised tender bid on 19th December, 1990.
(3.) In terms of the agreement executed between the parties on 7th June 1991, the date of commencement of the contract was 17th June, 1991 and the stipulated period of contract was 24 months with the stipulated period of completion being 16th June, 1993.;