S PALANI, CONTRACTOR Vs. UNIION OF INDIA, REP BY GENERAL MANAGER, SOUTHERN RAILWAY; G NARAYANAN, CHIEF GENERAL ENGINEER; R RAMANATHAN, CHIEF ENGINEER MRTS PROJECT (RAILWAYS COMMITTEE) AND S VIJAYARAGHAVAN, CHIEF ACCOUNTS OFFICER (CONSTRUCTION) SOUTHERN RAILWAY

JUDGEMENT

(1.) O.P. No. 57/2001 is filed to set aside the award dated 29.8.2000 in respect of contract No. 205/CN/96 dated 18.7.1996, consequently to modify the same or to set aside the entire arbitration proceedings and appoint a single arbitrator of an independent person to decide the matter as fresh.

(2.) O.P. No. 58/2001 is filed to set aside the award dated 29.8.2000 in respect of contract No. 203/CN/96 dated 18.7.1996, consequently to modify the same or to set aside the entire arbitration proceedings and appoint a single arbitrator of an independent person to decide the matter as fresh.

(3.) O.P.No. 59/2001 is filed to set aside the award dated 29.8.2000 in respect of contract No. 204/CN/96 dated 18.7.1996, consequently to modify the same or to set aside the entire arbitration proceedings and appoint a single arbitrator of an independent person to decide the matter as fresh.