POWER GRID CORPORATION OF INDIA LIMITED Vs. B.C. ENTERPRISE

JUDGEMENT

(1.) This application has been filed under Section 5 of the Limitation Act, 1963 seeking condonation of 193 (One hundred and Ninety-Three) days delay in filing the petition under Section 11(4) of the Arbitration and Conciliation Act, 1996 (in short, "the Act ") for appointment of Arbitrator.

(2.) Briefly, the facts relevant for adjudicating the controversy may be noticed.

(3.) The respondent was awarded a contract for construction of boundary wall, security room and gate at 132/33 KV Substation at Roing in Arunachal Pradesh under the Pallatana Transmission System, NER on 17- 06-2010 for total contract price of Rs. 1,25,31,199/-. The final default notice was issued to the respondent on 17-10-2012 and the contract was terminated on 07-05-2014 for non-performance by the respondent.