INDIAN DRUGS AND PHARMACEUTICALS LTD. (A GOVT. OF INDIA UNDERTAKING) THROUGH ITS GENERAL MANAGER Vs. INDIAN INSULATORS (DELHI) PVT. LTD. THROUGH ITS DIRECTOR SHRI AMAR KUJUR S/O SHRI WILLIAM KUJUR

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioner.

(2.) BY means of this writ petition, the Petitioner has sought a writ in the nature of certiorari quashing the order dated 21 -04 -2011 (Annexure No. 1 to the writ petition) and the order dated 10 -8 -2010 (Annexure No. 2) passed by Additional District Judge Rishikesh in Misc. Case No. 45 of 2000, M/s Indian Insulator (Delhi) Pvt. Ltd. v. M/s Indian Drugs and Pharmaceuticals Ltd. And to restore the order dated 2 -9 -1999 passed in F.A.F.O. No. 860 of 1987.

(3.) IT appears that an arbitral proceedings had started in respect of some dispute which had arisen out of a contract entered into between the parties and the matter was referred to the Umpire, despite protest by the Petitioner. It also appears that ultimately an award was made by the Umpire on 19 -6 -1985 in favour of the Respondent.