AN PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgment will dispose of the objections filed by the respondent Union of India under Sections 30 and 33 of the Indian Arbitration Act, 1940.

(2.) The parties entered into Agreement regarding the works of providing and installing of wet riser system at Udyog Bhavan vide Agreement No.5/EE(E)/ED-XVII/89-90. Clause 25 of the Agreement provides for settlement of disputes by Arbitration and the same reads as follows:

(3.) The arbitrator(s) may from time to time with the consent of the parties enlarge the time for making and publishing the award.