UNIVERSAL WOOLEN MILLS Vs. UNION OF INDIA

JUDGEMENT

(1.) -

(2.) THIS judgment will dispose of Suit No. 2761/91 and Suit No. 3947/91. The proceedings in the first suit were commenced on an application under Sections 14,17 and 29 of the Arbitration Act on behalf of the petitioner, claimant wherein it stated that the parties had certain disputes relating to acceptance of tender No. WL-5/225/214/ 278/81-71/23.12.1983/Bulked/65/156/COAD dated 15.6.1984. The second respondent, Ms. Shiv Kumar was appointed as an Arbitrator, who gave his award dated 22.7.1991.