UNION OF INDIA Vs. SHANKAR VIJAY TIMBER INDUSTRIES

JUDGEMENT

(1.) The Arbitrator Ms. Shaill Goel filed the original award in the court with the arbitration proceedings and the same was registered as Suit No. 410A/2000. Notice of the filing of the award was issued to the parties. The respondent filed objections to the award which was registered as IA 9531/2000. Petitioner also filed an application under Section 17 of the Arbitration Act, 1940 for making the award a rule of the Court which was registered as IA. No. 12722/2000.

(2.) By this judgment, I would be deciding the objections I A. 9531/2000 filed by the respondent against the award dated 9.11.1999 made and published by the sole arbitrator Ms. Shaill Goel. Consequently, I.A. 9531/2000 as also the suit would also be decided.

(3.) Before going into specific objections and the submissions made by Shri Shiv Khurana advocate for the respondent, relevant factors in brief may be noticed