VILLAYATI RAM MITTAL Vs. UNION OF INDIA

JUDGEMENT

(1.) ORDER , J.-

(2.) NOTICE of filing of the award in this case was served on the Union of India on 31st July, 1990 and the same was accepted by the learned counsel for the petitioner before the Deputy Registrar on 19th March, 1991. The objections were not filed on behalf of the petitioner. However, the order sheet dated 16th July, 1991 indicates that the objections were filed on behalf of the Union of India but were returned with some objections and the same were not refiled. On 18th August, 1993 the learned counsel for the Union of India was directed to check up the matter with the Registry and get the objections placed on record and the case was adjourned to 28th October, 1993. On 28th October, 1993, at request of the learned counsel for the Union of India, the case was adjourned to 1st Nov., 1993. On 1st November, 1993 the learned counsel for the Union of India was again directed to check up the matter with the Registry and get the objections placed on record. On 12th January, 1994 the learned counsel for the Union of India submitted that the objections on behalf of the Union of India were refiled in the Registry on 21st March, 1991 vide diary No. 4803. In view of this statement a report was called from the Registry. As per the report of the Registry the objection refiled vide diary No. 4803 pertain to Suit No. 3355-A/89 and not to the present suit. Accordingly, on 15th February, 1994 I directed the Registry to place the original record of Suit No. 3355-A/89 and the case was adjourned for today. After examining the record of Suit No. 3355-A/89 I find that the objections refiled on behalf of the Union of India vide diary No. 4803 dated 21st March, 1991 pertain to Suit No. 3355-A/89 and are not in respect of the persent suit.