NORTH EASTERN ELECTRIC POWER CORPORATION LTD. (NEEPCO) Vs. PATEL ENGINEERING LTD. UNITY INFRA PROJECTS

JUDGEMENT

(1.) These three Arbitration Appeals have been filed by the appellant North Eastern Electric Power Corporation (for short "NEEPCO") under Sec. 37 of the Arbitration and Conciliation Act, 1996, challenging the common order dated 27.04.2018 passed by the Court of the learned Additional Deputy Commissioner (Judicial), Shillong on applications under Sec. 34 of the Arbitration and Conciliation Act, 1996 filed by NEEPCO which were registered as Arbitration Case No. 5 (T) 2016, Arbitration Case No. 6 (T) 2016 and Arbitration Case No. 7 (T) 2016. The learned Additional Deputy Commissioner (Judicial), Shillong vide the aforesaid common order dated 27.04.2018 has dismissed the aforesaid Sec. 34 applications filed by NEEPCO and upheld the 3 (three) Arbitral Awards dated 29.03.2016.

(2.) The facts leading to filing of the batch of these three Arbitration Appeals are that in the year 2000, NEEPCO had acquired 710 hectares of land in Kameng, Arunachal Pradesh had also obtained clearances from the Ministry of Environment and Forests for setting up Kameng Hydro Electric Project (for short "KaHEP").

(3.) On 23.04.2003, NEEPCO issued Invitation for Bids for civil work of the said project under three separate Packages as follows: