N.J. DEVANI BUILDERS (P) LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This dispute arises out of a works contract dtd. 29/7/2000 between the Central government represented by the Chief Engineer Shillong Zone, Spread Eagle Falls (the respondent) and M/s N.J. Devani Builders (P) Ltd. (the appellant) valued at Rs.8,24,29,936.83. It contained an arbitration clause.

(2.) The contract was for construction of residential accommodations by the appellant for army personnel at Teliamura. The execution of the work was to commence on 9/10/2000 and was to be done in two phases (Phase-I and Phase-II) which were to be completed by 8/1/2002 and 8/4/2003, respectively.

(3.) No substantial work was ever commenced. There was a continuing dispute between the parties with regard to the soil conditions and drawings. It was never resolved.