UNION OF INDIA Vs. ASIAN DEVELOPMENT LIMITED

JUDGEMENT

(1.) JUDGMENT (ORAL) , J.-

(2.) ON a petition filed under Sections 14 and 17 of the Arbitration Act, Shri P.C. Rao, the learned Arbitrator filed his award, which was published on 1st June, 1981, in court. M/s Asian Dehydrates Ltd., the respondent herein filed its objections which were registered as IA 283/83. The petitioner. Union of India field their reply. ON pleadings of the perties, the following four issues were framed: