UNION OF INDIA Vs. DIEN ENTERPRISES

JUDGEMENT

(1.) THE objector seeks to get the Award set aside and it was on account of its objections that following issues were framed :

(2.) THE learned counsel for the objector submits that the Arbitrator has gone wrong inasmuch as he did not consider that the plant erected by the claimants suffered from number of defects and thsi final inspection was never done. He has further submitted that the claimant had greed to supply more equipment which was never done and that this fact was also not taken into consideration by the Arbitrator. THE last contention is that the plant was never commissioned and that consequently no comissioning charges could be allowed.