J K ENTERPRISES Vs. WIN MEDICARE LIMITED

JUDGEMENT

(1.) IA No 514/2000 (u/S 30 and 33 of the Arbitration Act, 1940) The respondent was appointed as a clearing and forwarding agent by the petitioner in terms of the agreement dated 24. 02. 1986. The agreement contained an arbitration clause no. 17. Disputes arose between the parties and in fact the agreement was also terminated. There were claims and counter claims of the parties which were referred to the arbitral tribunal of Mr. Ramji Srinivasan and Mr. G. S. Chatterjee, both advocates.

(2.) The award was made and published on 30. 06. 1998. The petitioner aggrieved by the same has filed objections under section 30 and 33 of the Arbitration Act, 1940 (hereinafter referred to as the 'said Act').

(3.) None has appeared for the petitioner even though the matter is effectively item no. 3 on the regular board. In view thereof, I have heard learned counsel for the respondent, perused the pleadings and the written synopsis which has already been filed by the parties.