M/S Indogreen International vs Dda
2013 Latest Caselaw 5211 Del

$~35
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                       Judgment delivered on: 13.11.2013


+                          ARB.A. 26/2013

M/S INDOGREEN INTERNATIONAL                   ..... Appellant
                  Through: Mr Ajay Kumar, Adv.

                           versus

DDA                                                         ..... Respondent

Through: Mr Ajay Verma, Adv.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER

RAJIV SHAKDHER, J

IA No. 18131/2013 (Exemption)

1. Allowed subject to just exceptions.

Arb.A. 26/2013 & IA No. 18130/2013

2. Learned counsel for the appellant challenges the order dated 22.10.2013 passed by the learned arbitrator solely on the ground that the invocation of the bank guarantee in issue, which is dated 13.05.2008, is not in terms of the bank guarantee. Learned counsel for the appellant says that a bare perusal of the bank guarantee in issue would show that it is valid uptill 04.01.2010, and therefore, the invocation made by the respondent vide letter dated 08.07.2010, is clearly beyond the period of validity.

3. In my opinion, this submission is clearly untenable. A perusal of the bank guarantee would show that while the validity of the bank guarantee in

issue is uptill 04.01.2010. The beneficiary is entitled to lodge a claim upto 04.01.2012. The lodgement is within the period prescribed in the bank guarantee. In my opinion, all that the bank guarantee envisages is that the cause of action for invocation, should fall prior to 04.01.2010. The learned arbitrator in the impugned order has, broadly, considered this aspect of the matter and given his views. I find no error apparent of law and/or of fact, in the reasoning supplied by the learned Arbitrator.

4. I may only note that no other point has been argued in the appeal before me, by Mr Ajay Kumar.

5. In a similar matter, in which Mr Ajay Kumar appeared for the appellant, i.e., in Arb. A. No. 22/2013 titled Jaksons Developers Pvt. Ltd. vs Delhi Development Authority, a judgment was delivered by me, on 29.10.2013, wherein all other aspects were considered. Mr Ajay Kumar says that the said judgment, has not been taken in appeal to any other higher forum.

6. The appeal is, accordingly, disposed of.

RAJIV SHAKDHER, J NOVEMBER 13, 2013 kk