LAWS(DLH)-1986-7-1

VIKRAM CONSTRUCTION COMPANY Vs. UNION OF INDIA

Decided On July 31, 1986
VIKRAM CONSTRUCTION COMPANY Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) J.-

(2.) ON an application filed by M/s Vikram Construction Company, notices were issued to the Union of India as well as to the Arbitrator. The Arbitrator Mr. Kanwarjit Singh, who is working at present as Deputy Chief Engineer in the Railways filed a copy of the Award. ON page 3 of the Award, which was published on 14th April, 1981, the learned Arbitrator has given a note dated 21st April, 1986, That note reads as under" Attested to be true copy of the original Award on Non-Judicial Stamp Paper."