LAWS(KAR)-2001-10-3

UNION OF INDIA Vs. RAO CONSTRUCTION

Decided On October 19, 2001
UNION OF INDIA Appellant
V/S
RAO CONSTRUCTIONS, BANGALORE Respondents

JUDGEMENT

(1.) THIS civil revision petition had been heard earlier and order had been dictated as on 6-10-2001 indicating as to what could be the outcome of this petition and had been adjourned to 12-10-2001 at the request of the learned. Counsel for the petitioner for the limited purpose of ascertaining as to where exactly the original award was available and to make a submission to this court as to the further developments that might have taken place before the Madras High Court in the subsequent o. p. No. 365 of 1998 which was a petition filed by the present petitioner seeking permission of that court to file the original award before the High Court of judicature at Madras subsequent to the dismissal of the earlier o. p. No. 579 of 1996 which was also for a similar relief and had come to be released as on 15-4-1996.

(2.) THE order dictated on 6-10-2001 is as under.

(3.) LEARNED counsel for the petitioner is not in a position to make further submissions before the court as to the outcome of the proceedings before the Madras High Court in o. p. No. 365 of 1998 or as to where exactly the original award is now available.