AIA ENGINEERING LTD. Vs. DISPUTE RESOLUTION PANEL

JUDGEMENT

(1.) The amendment tendered on 30.08.2010 is allowed in terms of the Draft. The same shall be carried out forthwith.

(2.) Rule. Mrs. Mauna M. Bhatt, learned advocate appearing on behalf of the Respondents, is directed to waive service of Rule on behalf of the Respondents.

(3.) This petition under Article 226 of the Constitution of India had initially been filed with the following substantive prayers: