WESMAN ENGINEERING COMPANY LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) . The petitioner has filed the above petition under Section 14,17 and 29 of the Arbitration Act, 1940, for filing of the original award alongwith the arbitral proceedings and for making the award dated II- 6-1993, by Sh.K.D. Singh, Sole Arbitrator, rule of the Court. The petitioner also prays for award of interest @ 18% P.A. The learned Arbitrator has filed the award together with the record of the arbitral proceedings upon notice being issued by this Court. Notice of the filing of the award were issued to the parties. Petitioner has not filed any objections to the award.

(2.) . The respondent-Union of India, has moved the present I.A. bearing No-6270/94, filing its objection Under Section 30 and 33 of the Arbitration Act, 1940. The respondent on the basis of the objections filed pray for the award to be set aside viz, claim No. I of the award by the Arbitrator in favour of the petitioner and the rejection of counter claim of the respondents.

(3.) . The pleadings in the I.A.6270/94 were completed and issues had been framed on 8-8-1995. However, having regard to the nature of the objections, it was ordered that no evidence is required to be led and the record of the proceedings of the arbitrator would be considered for this purpose.