- (1.) The work of construction of 20 temporary barracks at Police Training College, Madhuban was awarded to M/s Mitre Specialised Services Pvt. Limited on 15.12.1990. Agreement executed between the parties had an arbitration clause. On dispute having been arisen for adjudication, the matter was referred to the Arbitrator who was appointed by the petitionercorporation in terms of the arbitration clause. The then Superintending Engineer acting as sole Arbitrator adjudicating upon the matter in dispute had delivered the Award on 28.5.1998.
(2.) Challenging the Award, interalia, on the ground that the Arbitrator had gone beyond the scope of arbitration clause and has also misconducted the proceedings, objections filed by the petitioner-corporation were dismissed on 15.9.2005 by the lower court and the appeal preferred by the petitioner-corporation against the said verdict also met the same fate in judgment dated 18.10.2006 pronounced by the Additional District Judge, Karnal.
(3.) Hearing has been provided to the counsel for the petitioner while going through the paper book.;