PARKASH BROTHERS Vs. UNION OF INDIA

JUDGEMENT

(1.) ORDER :

(2.) THESE are proceedings under Sections 14 and 17 of the Arbitration Act for making the award dated 29th January 1986 of Mr. S. P. Singh Ahuja, sole Arbitrator, respondent No. 2, as "Rule of the Court". On notice being issued, the Arbitrator filed his award and the proceedings in the Court. Then, notice of filing of the award was given to the parties, Respondent No. 1, Union of India, filed objections to the award and these were listed as I.A. No. 4131 of 1986. After the pleadings were complete, the following issues were framed: