HELD the learned Single Judge, therefore, exceeded in its jurisdiction under Section 34 of the Arbitration Act quashing and setting aside the well-reasoned award passed by the learned Arbitral Tribunal on rejecting Claim Nos.33 and 34, which the Division Bench of the High Court has wrongly affirmed.
SUPREME COURT OF INDIA DIVISION BENCH INDIAN RAILWAY CONSTRUCTION COMPANY LIMITED — Appellant Vs. M/S NATIONAL BUILDINGS CONSTRUCTION CORPORATION LIMITED — Respondent ( Before : M.R. Shah and M.M. Sundresh,…