BHARAT OVERSEAS CONSTRUCTION PRIVATE LIMITED Vs. UNIVERSITY TEACHERS CO OPERATIVE HOUSING SOCIETY LIMITED

JUDGEMENT

(1.) -

(2.) THIS application under Order 12, Rule 6 and Section 151 of the Code of Civil Procedure read with Section 41 of the Arbitration Act. 1940 (for short 'the Act') has been filed by the petitioner. Petitioner wants that judgment be pronounced against the respondent in respect of that portion of the award for payment of certain money to the petitioner which is not under challenge and is admitted by the respondent as well.