JYOTI KUMAR DEPUTY CHIEF MECHANICAL ENGINEER/ PLANT INTEGRAL COACH FACTORY MADRAS 38 Vs. UNION OF INDIA OWNING INTEGRAL COACH FACTORY

JUDGEMENT

(1.) O.P.No.96 of 1989 was filed by the sole arbitrator under Sec.14(2) Arbitration Act (hereinafter referred to as "the Act") to receive the Award dated 15.12.1986 and to issue notice of the filing of the Award to the respondents.

(2.) Since the Original Award has been filed in this Court as per the Order of this Court, 29.8.1990, no further orders are necessary in O.P.No.96 of 1988.

(3.) O.P.No.392 of 1989 was filed by M/s.Shriram Fabricators, a proprietary concern Union of India and the Sole Arbitrator, under Secs.30 and 33 of the Arbitration Act, set aside the Award dated 15.12.1986 passed by the sole arbitrator and for costs.