GWALIOR POLYPIPES LTD Vs. MAHANAGAR TELEPHONE NIGAM LTD

JUDGEMENT

(1.) THE appeal has to be registered as a First Appeal against Order i.e. FAO (OS) for the reason it challenges a decision dated February 01, 2012 allowing objections filed Under Section 30 and Section 33 of the Arbitration Act 1940 by the respondent pertaining to Claim No.19.

(2.) ACCORDINGLY , we are treating the instant appeal as a FAO(OS).

(3.) AS regards challenge to the impugned order pertaining to claim No.19, learned counsel concedes that the claim was towards loss of interest on amounts withheld or paid belatedly and that there was no evidence led or data available wherefrom it could be gathered as to what was the period of delay and what was the reason for the delay in releasing the payment.