UNION OF INDIA Vs. ADYA INDUSTRIES LUDHIANA

JUDGEMENT

(1.) , J., (Oral) :

(2.) AWARD dated 31st December, 1984 in the matter of arbitration between Union of India (DGS and D) v. Mis Adya Industries, Ludhiana was filed in Court by the sole arbitrator Ms. R.L. Lakshmanan and notices were issued to both the parties to file objections, if any, against the same. Objections against the award were preferred only by Union of India and not by M/s. Adya Industries which, however, controverted the objections of Union of India and from the pleadings of the parties, the following issues were framed :-