UNION OF INDIA Vs. BEATTY CHEMICALS

JUDGEMENT

(1.) THE Union of India being the petitioner herein has filed an application under Sections 14 and 17 of the Arbitration Act, 1940 seeking directions to the Arbitrator (respondent no. 2) to file the award dated 28. 5. 1999 with the arbitration proceedings in this case and to make the award Rule of the Court.

(2.) IN response to notice of this petition being sent to the arbitrator, the Arbitrator (respondent no. 2) filed the award in original alongwith the arbitration proceedings before this Court in the present suit. Notice of filing of the award was sent to the respondent being the Contractor. The respondent filed objections against the said award and those objections filed by the respondent were registered as IA No. 1022/2001.

(3.) BY this judgment I would like to decide the objections (IA No. 1022/2001) filed by the respondent against the arbitral award dated 28. 5. 1999 made and published by the sole Arbitrator Ms. Shail Goel.