SWASTIK METAL WORKS Vs. UNION OF INDIA

JUDGEMENT

(1.) -

(2.) THE petitioner, a partnership firm, has tiled this petition under Sections 14 and 17 of the Indian Arbitration Act, 1940 seeking directions to respondent No. 2 to file the award dated 7th October, 1985 together with the file relating to the arbitration proceedings in court and also for issuance of notice of filing of the award and the proceedings after the award is filed in court by respondent No 2, arbitrator