INSTITUTE OF DIRECTORS Vs. MAHANAGAR TELEPHONE NIGAM LIMITED

JUDGEMENT

(1.) Rule.

(2.) Taken up today for final hearing with the,consent of the parties.

(3.) This writ petition challenges the award of the Arbitrator under Section 7(b) of Indian Telegraph Act. The award is reasoned one. Learned counsel for the petitioner has relied Upon the following observation of the Arbitrator: