LAWS(DLH)-1986-1-6

JAGDISH MANCHANDA Vs. UNION OF INDIA

Decided On January 08, 1986
JAGDISH MANCHANDA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) JUDGMENT (ORAL) J.-

(2.) THIS is a petition under Section 20 of the Arbitration Act.