KASHMIR VANASPATI PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is a petition filed by the petitoner under sectoin 14(2) of the Arbitration Act, ) 940 (hereinafter referred to as 'the Act') and it has been prayed that respondent No.2 be directed to file the award and and thereafter a notice be issued to the parties as contemplated under the law.

(2.) ON receipt of the award a notice to the parties was issued. The petitioner filed his objections vide IA No.374/87 under section 30 of the Act. The objections were controverted by the respondents and the following issues were framed:-