LLOYD INSULATIONS (INDIA) Vs. AGM BMD DIVISION

JUDGEMENT

(1.) I.A. No. 2584/2005

(2.) MS . Neelam Rathore, learned Counsel for plaintiff -claimant states that she does not wish to press the present application. Accordingly, the same is dismissed as withdrawn.

(3.) THE facts of present case have been stated in detail in the impugned Award. Briefly stated the relevant facts of this case are that in the year 1989, Rail India Technical & Economic Services (in short 'RITES') awarded to defendant -objector a complete civil work contract for construction of Exhibition Centre Building commencing from top of the pile caps and plinth beams. The defendant -objector in turn awarded various portions of the aforesaid work to a number of sub -contractors.