H C BUILDERS Vs. UNION OF INDIA

JUDGEMENT

(1.) . By this order, I would be disposing of the suit and the objections preferred by the respondent Union of India by way of IA. 345/93 under Sections 30 and 33 of the Indian Arbitration Act, 1940.

(2.) . Petitioner had been awarded the contract for construction of the laboratory building for the Institute of Pathology at the Safdarjung Hospital, New Delhi and Agreement No. 7/EE/CD.IX/85-86 was antered into. Clause 25 of the said agreement provided for reference of disputes to the arbitrator. The arbitrator was required to give a reasoned award.

(3.) . Disputes arose between the parties and were referred to the sole arbitration of Shri S.S Dudeja, nominated by the respondent Union of India, in terms of Clause 25 of the Agreement. The learned arbitrator has made and published his Award bearing No. ARB.SST. 438 dated 24th of May, 1993.