UNION OF INDIA Vs. RIZVI CONSTRUCTION CO

JUDGEMENT

(1.) Heard finally.

(2.) None appeared for the Respondents, though served. By order dated 13 February 2012, it is specifically made clear that the matter will be heard finally. The Respondents were absent even before the Arbitral Tribunal. In spite of the private notice, as well as, public notice they never appeared before the Tribunal. However, the Arbitral Tribunal while rejecting the claim of the Petitioners, awarded the claim against the Petitioners though there is no specific counter claim raised by the Respondents.

(3.) Admittedly, all necessary steps were taken by the Petitioners to serve the Respondents. As dispute pertains to the contract so raised and referred to the Arbitral Tribunal as per the agreement between the parties, the Petitioners have raised various claims. The Respondents, as recorded, even by the Arbitrator in spite of repeated services, private as well as, public notice never appeared.