U.O.I. Vs. DELHI SCHOOL TEACHERS ASSN

JUDGEMENT

(1.) THIS appeal is preferred by the Union of India (appellant No. 1), the Lt. Governor (appellant No.2) and the Government of National Capital Territory of Delhi (appellant No.3) against the order dated 12.11.1991 passed by the learned Single Judge in Suit No. 1162A of 1989 and I.A. 2397/1991, whereby the learned Single Judge disposed off the objections to an arbitral award dated 20.03.1989 preferred by respondent No. 2 DDA.

(2.) THE main plea raised by the appellant Nos. 2 and 3 is that at no stage of the proceedings before the learned arbitrator, the appellant Nos. 2 &

(3.) IN response to the notice issued by the Court upon filing of the arbitration award, only DDA filed it objections. No objections were filed by appellant No. 1 Union of India to the award.