UNION OF INDIA Vs. DIPLOMAT ENGINEERS

JUDGEMENT

(1.) Union of India has filed objections to the award dated 29.9.1999 filed by Shri G.S.Mehta (CSW), sole arbitrator.

(2.) It is urged in the petition that the award suffers from errors apparent on the face of the record. Second ground urged is that the arbitration proceedings were conducted under the Arbitration and Conciliation Act,1996 but the award has been published under the Arbitration Act,1940. Third ground urged is that the arbitrator erred in holding that by completely replacing one compressor, Union of India acted harshly.

(3.) Though a written objection pertaining to issue of interest has been raised in the petition, during arguments, learned counsel did not urge the said plea at the hearing held on 25.7.2006.