UNION OF INDIA CLAIMANT Vs. JASWANT KAUR

JUDGEMENT

(1.) ORDER:

(2.) ONE Harbhajan Singh was a Government contractor. He was doing work for the Government. The petitioner, Union of India, had a dispute with him. In terms of clause 25 of the agreement entered into between Harbhajan Singh and the Union of India the dispute was referred to the sole arbitrator Mr. N. C. Gupta of the Ministry of Works and Housing. The arbitrator made an award of Rs. 20,958.50 in favour of the Union of India.