ROOF RITES PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This order shall dispose of Suit No. 2106A/88 a petition under Order 14 and objections vide IA 4521/89.

(2.) The petitioner Company made certain supplies to respondent No. 1 /UOI. In that connection some dispute arose. A Petition No. 1910A/84 was filed for referring the matter to Arbitrator, Accordingly, on 5th November, 1985, the matter was referred to Sole Arbitrator Dr. B.N. Mani, Addl. Legal Adviser. Dr. Mani had given his award on 29th July, 1988. Hence the application for filing that award.

(3.) The award has been filed by the Arbitrator. Notices were sent.