ST GITES CO Vs. UNION OF INDIA

JUDGEMENT

(1.) -

(2.) UNDER A/T No.TP.7/RGC-812/RP/PAOC/37dated 13th August 1985, certain disputes had arisen between the parties and they were, accordingly, referred for adjudication to Shri C. Achuthan, Additional Legal Advisor to the Government of India, Ministry of Law and Justice, Department of Legal Affairs, Shastri Bhawan, New Delhi. After giving opportunities to the parties to file their claim statements, documents, evidence and after hearing the parties and their Counsel, the Arbitrator made and published his award on 30th May, 1991. The Arbitrator sent the award to this Court and notice of the filing of the same was given to the parties. The Union of India has filed objections to the award.

(3.) IN the circumstances of the case, I leave the parties to bear their own costs.