HINDUSTAN PREFAB LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner (hereafter 'HPL') has filed the present petition for enforcement of an arbitral award dated 07.02.2005 passed by the Sole Arbitrator, Mr Anurag Sharma (the Chief Engineer, Northern Railways at the material time). The said award was made in respect of disputes relating to an Agreement dated 17.03.1997 entered into between the parties for supply of Monoblock Concrete Sleepers.

(2.) The said award was challenged by the Judgement Debtor (hereafter 'the railways') which was rejected and therefore, undisputedly, the award has become final and is liable to be enforced as a decree of this court.

(3.) According to the railways, the sum payable under the said award has been paid and the award stands satisfied. This is disputed by HPL.