REGENT COMPUTRONICS PVT. LTD.

K.S.RANDHAWA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

UNION OF INDIA VS. A L RALLIA RAM [REFERRED]
STATE OF ORISSA VS. KALINGA CONSTRUCTION COMPANY PRIVATE LIMITED [REFERRED .14.]
COIMBATORE DISTRICT PODU THOZILLAR SAMGAM P F PRESENTED VS. BALASUBRAMANIA FOUNDRY:BALASUBRAMANTA FOUNDRY [REFERRED .5.]
MUNICIPAL CORPORATION OF DELHI VS. JAGAN NATH ASHOK KUMAR [REFERRED .11.]
INDIAN OIL CORPORATION LIMITED VS. INDIAN CARBON LIMITED [REFERRED .9.]
SUDARSAN TRADING CO VS. GOVERNMENT OF KERALA [REFERRED 56 AND58).13.]
FOOD CORPORATION OF INDIA VS. JOGINDERPAL MOHINDERPAL [REFERRED .6.]
HIND BUILDERS UNION OF INDIA VS. UNION OF INDIA [REFERRED .7.]
AZRAFATIMA VS. UNION OF INDIA [REFERRED .10.]
BIJENDRA NATH SRIVASTAVA DEAD VS. MAYANK SRIVASTAVA [REFERRED .3.]
HINDUSTAN CONSTRUCTION CO LIMITED VS. GOVERNOR OF ORISSA [REFERRED 8.]
TRUSTEES OF THE PORT OF MADRAS VS. ENGINEERING CONSTRUCTIONS CORPORATION LIMITED [REFERRED .15.]
B V RADHA KRISHNA VS. SPONGE IRON INDIA LIMITED [REFERRED .4.]
ARMY WELFARE HOUSING ORGANISATION VS. GAUTAM CONSTRUCTION AND FISHERIES LIMITED [REFERRED 2.]

JUDGEMENT

(1.) The brief facts of the case are that the petitioner is a Contractor and is carrying on the business of construction works for the Union of India. The petitioner was awarded contract No. 1/MRMVI/75-76 for provision of road at Butwal Nepalganj, Sector of MRM (Central Sector of EWH) Nepal Subhead. That certain differences and disputes had arisen between the parties and as per the Agreement Clause Mr. S.S. Juneja (respondent No. 3), Ministry of Urban Development was appointed as an Arbitrator, who made and announced his award granting a sum of Rs. 1,20,258.00 lo the petitioner on 13th April, 1992 aftergiving full opportunities to both the parties.

(2.) The present suit is filed by the petitioner for making the Award a Rule of the Court. Objections (IA. 9124/96) were filed by the Union of India/respondents to the Award dated 13.4.1992.

(3.) In UnionofIndia Vs. Rallia Ram reported as AIR 1963 SC 1685 (3J) it was held: .

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K S RANDHAWA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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