RUPERA TRANSPORT COMPANY Vs. UNION OF INDIA

JUDGEMENT

(1.) LEAVE to amend the prayer clause. Amendment be carried out forthwith.

(2.) HEARD learned advocate, Mr.Nilesh A.Pandya for the appellant and learned advocate, Mr.Shevade for the respondent.

(3.) IT is true that the identical issue involved in this appeal has been decided by a Division Bench of this Court in M/s Vir Vijay Construction Company (supra). In the said reported case, it was held that due to delay in payment of fees, if Arbitrator has accepted entire amount of arbitration fees and costs from the contractor, it cannot be said that he had received any pucuniary inducements or that he has misconducted himself by accepting the entire fees and costs.