GOVIND RAM MITTAL Vs. UNION OF INDIA

JUDGEMENT

(1.) -

(2.) GOVIND Ram Mittal (the petitioner) has filed this application under section 20 of the Arbitration Act, 1940 against the Union of India (the respondent). The case of the petitioner is as under :

(3.) A copy of this order be sent to the Director General of Supplies & Disposals, New Delhi.