SURESH KUMAR AND CO Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE are the proceedings under Sections 14 and 17of the Arbitration Act, 1940 for making award a rule of the Court.

(2.) THE Arbitrator has given his award on 11.10.93. THE Award having beenfiled, the parties were noticed. THE petitioner's Counsel had entered appearanceon20.1.94. THE respondent has been served on 2.5.94. On behalf of the respondentnone has entered appearance. THE time prescribed for filing objections to theaward has expired. None of the parties has filed any objection.