FIXOPAN ENGINEERS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT (ORAL) J.-

(2.) THIS is a petition filed under Section 20 of the Arbitration Act. On notice being issued the respondents filed their replies. Respondents are two in number. Respondents No. 1 is Union of India through The Director General of Supplies and Disposals and respondent No. 2 is State of Kerala through The Executive Engineer Public Health Division, Kottayam. It is submitted by respondent No. 2 that the functions, rights and liabilities of Public Health Division have been taken over by an autonomous body called the Kerela Water and Waste Water Authority. If, that is so the Kerela Water and Waste Water Authority would be taken to have stepped into the shoes of respondent No. 2 Reference to respondents No. 2 would, therefore mean and include the Kerala Water and Waste Water Authority as well. On pleadings of the parties the following issues were framed :-