As per the case facts, the appellant challenged a High Court Division Bench judgment that partly allowed the Union of India's appeal. This decision interfered with a Single Judge's order ... which had upheld an arbitral award in the claimant's favor, concerning the Union of India's refusal to extend the project completion time. The question arose whether the Division Bench of the High Court was justified in interfering with the Single Judge's order that had upheld an arbitral award in favor of the claimant, particularly regarding the Arbitrator's assessment of the Union of India's justification for refusing time extension. Finally, the Supreme Court annulled and set aside the High Court Division Bench's judgment, reinstating the Single Judge's decision and affirming the award granted to the appellant-claimant, including interest. The Court dismissed the claim that the Sole Arbitrator had acted improperly, stating that the Arbitrator had thoroughly considered all relevant contractual aspects.