KANISHKA BUILDERS Vs. UNION OF INDIA

JUDGEMENT

(1.) , J.-

(2.) THE petitioner has filed an application under Sections 14 and 17 of the Arbitration Act, 1940 praying that the arbitrator, respondent No. 2, may be directed to file the original award dated 27th of October 1988 together with depositions/docummts and arbitration proceedings in this Court. This petition has been registered as a suit.

(3.) CONSEQUENTLY, objections filed by respondent No. 1 under Sections 30 and 33 of the Arbiration Act, registered as I. A. 2861/89, are also dismissed as the same are barred by limitation.