LAWS(DLH)-2006-3-275

UNION OF INDIA Vs. R.C. SINGHAL

Decided On March 21, 2006
UNION OF INDIA Appellant
V/S
R.C. Singhal Respondents

JUDGEMENT

(1.) THE present Appeal under Section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act, for short) is directed against the Order dated 8th January, 2003 passed by the Additional District Judge dismissing the application of the appellant under Section 34 of the Act for setting aside arbitration Award dated 23rd November, 2001.

(2.) THE appellant -Union of India through Additional Superintending Engineer (Coordination), Northern Railway, New Delhi had entered into a contract with the respondent No. 1 - Mr. R.C. Singhal for supply of 60,000 cu.m. of specified hand broken stone ballast. The said contract was awarded by letter dated 22nd February, 1995.

(3.) PURSUANT to the disputes between the parties the matter was referred to arbitration. The General Manager (Northern Railway) Baroda House, New Delhi, being the appointing authority appointed Mr. Pradeep Kumar, Executive Director (Training and Manpower Planning), Railway Board and Mr. Gurdev Singh FA & CAO, Railway Coach Factory, Kapurthala as co -arbitrators.