DAULAT RAI AND SONS Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT

(2.) THIS is a petition filed by the petitioner for making theaward a rule of the Court. Respondent-Union of India filed objections underSections 30 and 33 of the Arbitration Act, inter alia, challenging the award andpraying that the award made and published by Arbitrator on 12/12/1990be set aside.