AJAY INSUSTRIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) THE challenge in this case is to the validity of the award given by respondent No. 2 who was the sole-arbitrator in a dispute between the petitioner and respondent No. 1.

(3.) IN the present case it is the contention of the petitioner that the original documents with regard to the risk purchase alleged to have been done by the Union of INdia were not placed before the arbitrator. IN the order dated 13th December, 1978 the arbitrator has noted that the original file of the Department has not been brought. The record of the arbitration proceedings received from the arbitrator also shows that the original documents were not filed.