UNION OF INDIA Vs. BAKHTAWAR SINGH BAL KRISHAN

JUDGEMENT

(1.) -

(2.) THIS appeal is directed against the judgment delivered by Anand J. in Suit No. 511-A of 1980, on an application under Sections 14 and 17 of the Arbitration Act, 1940. The judgment is confined to issue of jurisdiction only which was the preliminary issue.

(3.) CONSEQUENTLY, we allow this appeal and hold following the judgment of this Court in Binani Bros (P) Ltd. v. Union of India, LL.R .(1975) II Delhi 196, that the award has to be returned for re-filing in the Court having jurisdiction. We leave the parties to bear their own costs.