UNION OF INDIA Vs. STELCO ENGINEERS

JUDGEMENT

(1.) By this order, I would dispose of CS (OS) No. 191A/98 filed by the petitioner praying that the arbitrator-respondent No.2 be directed to file the original award dated 4th December, 1997 along with the proceedings in this Court. Further it is prayed that the award be made rule of the Court and petitioner be granted interest @18% per annum from the date of award till payment.

(2.) During the pendency of this petition, the arbitrator had filed his award along with the proceedings. Notice of filing of award was issued by the order of the Court dated 12th August, 1998, which was subsequently served upon the parties. Objections under Sections 30 and 33 of the Arbitration Act, 1940 were filed on behalf of the respondent, which were registered as IA 24/1999. Reply to these objections was filed on behalf of the petitioner.

(3.) Nobody has been appearing on behalf of the objector since 3rd November, 2004. The Court on 21st September, 2005 has passed the following order :-