AMCO BATTERIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) PARTIES entered into an agreement. The said Agreement contained an arbigration clause. Pursuance thereto, in case of disputes and difference, the aggrieved party could invoke the provision of arbitration clause. The petitioner herein being aggreived by the deductions made by the respondent invoked the arbitration clause. The persona designata appointed Shri R.K.Gupta, respondent No.2 as the sole arbitrator. The said arbitrator after hearing the petitioner and respondent No.1 made and published his award dated 6th August,1990. The petitioner filed an application under Section 14 read with Sections 17 and 29 of the Arbitration Act (hereinafter called as 'Act') asking that the said award be filed by respondent No.2 and thereafter be made rule of the Court.

(2.) PURSUANCE to the notice issued by this Court, the arbitrator filed his award. Notice of the filing of the award was issued to the parties. Petitioner chose not to file objections. However, respondent/ UOI has filed objections which are listed as IA.No-3759/91.