RUBU HANGU Vs. NORTH EASTERN ELECTRICAL POWER CORPORATION LTD.

JUDGEMENT

(1.) THIS arbitration petition filed under Section 11(6) of the Arbitration & Conciliation Act, 1996 has been received from the Gauhati High Court under Section 28I(2) of the North Eastern Areas (Reorganisation) and Other Related Laws (Amendment) Act, 2012. It is relevant to mention here that in the agreement executed between the parties, contains Clause 54 which reads as under:

(2.) PROBABLY for the above reason, this petition appears to have been transferred by Hon'ble Chief Justice, Gauhati High Court, to this court.

(3.) BRIEFLY stated, the petitioner entered into an agreement with the respondent No. 1 i.e. North Eastern Electrical Power Corporation Ltd. (for short NEEPCO), Shillong, regarding construction of work of "Formation and Cutting of Approach Road from Buragaon towards Tenga Dam site from Ch. 00.00 km to Ch. 6.00 starting from Buragaon (including Jungle clearance, uprooting of trees and preparation of Sub -Grade, consolidation etc) in Arunachal Pradesh. The work was to be completed within six months w.e.f. 29 -6 -2004 i.e. date of agreement, but completed on 10 -01 -2009. The dispute relates to certain claims made by the petitioner after completion of work, and final payment after 3rd revision, which were rejected by the Officers of NEEPCO.