BHUPINDER KUMAR SAHNI Vs. UNION OF INDIA

JUDGEMENT

(1.) On a reference made, award dated 3.4.1992 was published by the sole arbitrator, Shri S.S.Juneja, in a dispute raised by the petitioner against the Union of India.

(2.) Suit No.1649-A/1992 was registered when the contractor filed a petition under Section 14 of the Arbitration Act 1940 praying that direction be issued to the arbitrator to file the original award in this Court and thereafter further proceedings in accordance with law be continued. Before learned arbitrator could be served with the notice in suit No.1649-A/1992 directing him to file the award and the record of arbitration proceedings, learned arbitrator himself filed the award in this Court along with the arbitration record. The same was registered as suit No.2710/1992.

(3.) Since objections have been filed in suit No.1649-A/1992 it is hereby recorded that suit No.2710/1992 be treated as superfluous.