STRUCTURAL ENGINEERS ASSOCIATES Vs. UNION OF INDIA

JUDGEMENT

(1.) The order of the Joint Registrar dated 2.12.99 reads as follows:-

(2.) The matter has been thereafter placed before the Court today. Pursuant to the above order no objections are on record on behalf of the respondent inspite of the service having been effected on 28.9.99.

(3.) Accordingly in accordance with Section 17 of the Arbitration Act, 1940 the award dated 7.7.1999 is made a rule of the Court and decree in terms thereof be drawn. If the amount due under the award is paid within 3 months from today, the award shall not carry any future interest. However, if the payment is not made within 3 months from today the awarded amount shall carry interest at the rate of 12 per cent per annum from the date of the decree till realisation. There shall be no order as to costs. Decree sheet, be drawn up accordingly.