VIKAS CONSTRUCTION COMPANY Vs. UNION OF INDIA

JUDGEMENT

(1.) -

(2.) THIS order would dispose of Suit No. 775A of 1986 filed under Sections 14, 17 and 29 of the Arbitration Act, 1940 with a request that defendants 2 and 3, the co-arbitrators should be directed to file their award in the Court and the said award be made a rule of Court. It would also dispose of objections filed by the Union of India defendant to the award which objections have been registered as I.A. No. 5020 of 1986.

(3.) .Issues No. 3: For my findings upon Issues 1 and 2, the objections are liable to be accepted and are accepted and as such award Fx. A-1 is liable to be set aside and is hereby set aside and the suit and the objections (I.A. No. 5020 of 1986) are disposed of accordingly. Parties would however bear their own costs.