MADAN LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) -

(2.) THE petitioner contractor has filed this petition under Section 14 of the Arbitration Act requiring respondent No. 2, arbitrator, to file the award and the depositions made by the parties before him in this court for further proceedings at required by law.

(3.) . The contentions of counsel for respondent No. I, thus, fail and are rejected Issue No. 1 is decided in favour of the petitioner and 'against respondent No. 1 No, other point has been urged. Objections (lA 157/87) are dismissed and the award dated 25th August, 1986 is made a rule of the court. A decree shall be drawn up in .terms of the award which shall form part thereof.