VILLAYATI RAM MITTAL Vs. UNION OF INDIA

JUDGEMENT

(1.) -

(2.) THE petitioner, a contractor, filed this petition under Sections 14 & 17 of the Arbitration Act praying that respondent No. 2 who was the Arbitrator, bedirected to file his award dated 15-1-1983 and the arbitration proceedings in the court. On notice being issued the Arbitrator filed his award and the proceedings. Notice of the filing of the award was given to the parties. Union of India-respondent No. 1 filed objections and these were registered as IA No. 3002/83. THEse were filed under Sections' 30 and 33 of the Arbitration Act.