MOKHA LIGHT HOUSE Vs. CENTRAL POLLUTION CONTROL BOARD

JUDGEMENT

(1.) -

(2.) THIS order shall govern the disposal of Suit Nos. 2959/90 and 2964/90.

(3.) . However, this Court cannot substitute its own finding in place of theArbitrators'. There are other contentions raised by the contractor which shall haveto be taken into consideration by the Arbitrators while giving their award on thisCourt claim.