VAISH Vs. UOI

JUDGEMENT

(1.) THIS is an appeal filed under Section 39 of the Arbitration Act, 1940 (hereinafter referred to as "the Act") read with Section 10 of the Delhi High Court Act against order dated 10th September, 2007 and 26th March, 2009 passed by the learned Single Judge in Suit No. 340/1993. The order dated 26th March, 2009 arose from IA No. 11993/2007 which sought the appointment of any person as an Arbitrator for adjudication of the claims set aside by the learned Single Judge on the objections filed by the respondent- Union of India in respect of the Award dated 19th January, 1993.

(2.) THE learned Single Judge noted the following facts : -

(3.) THE learned Single Judge has held that the Award in respect of claims Nos. 6 and 7 having been set aside upon objections by the respondent, there was no scope for application of Section 16 and 17 of the Act.