UNION OF INDIA Vs. BALDEV SINGH

JUDGEMENT

(1.) , J.-.

(2.) CHALLENGE in this appeal is to the order of the learned single judge dismissing the objections ffled by She appellant under Sections 30 and 33 of the Arbitration Act, 1940 and refusing to set aside the award.

(3.) WE have set out the relevant clauses preceding the appointment of the arbitrator as they have a bearing on the controversy and the scope of the matter which the parties agreed to refer to arbitration as we shall presently show.