VICTOR CABLES INDUSTRIES Vs. DELHI ELECTRIC SUPPLY

JUDGEMENT

(1.) THIS Appeal is preferred against the impugned order dated 29th september 2005, passed by the learned single Judge of this court deciding three matters, i. e. (i) CS (OS) No. 35/94 - M/s. Victor Cable Industries Ltd. v. Delhi Electricity Supply Undertaking; (ii) CS (OS) No. 1055/94 - M/s. Victor Cable Industries Ltd. v. Delhi Electric Supply Undertaking and (iii) Execution Petition No. 200/2000 - M/s. Victor Cable Industries ltd v. Delhi Vidyut Board whereby the objections filed by the Appellant to the Award dated 29th September, 1993 were dismissed and the Award was made rule of the court.

(2.) THERE was an agreement entered into between the Appellant and the respondent which contained an arbitration clause. The disputes arisen between the parties were referred to the sole arbitrator, Sh. O. P. Anand, chief Engineer (d) of the respondent to determine/adjudicate upon the claims.

(3.) THE following disputes were referred to the learned Arbitrator for adjudication and settlement:-