UNION OF INDIA Vs. VEEKAY INDUSTRIES

JUDGEMENT

(1.) ADMIT.

(2.) Arguments were heard on the petitioner for final disposal on the request of the parties.

(3.) These two cross first appeals are directed against an order of an Additional District Judge dated 17.7.1998 by which the award dated 27.2.1998 published by respondent no.2 - Air Vice Marshal V.B.Batra, was made rule of the court.