M/S. PANCHAM INTERNATIONAL Vs. UNION OF INDIA THROUGH THE DIRECTOR OF SUPPLIES AND B.L. CHOUDHARY, SOLE ARBITRATOR

JUDGEMENT

(1.) The Petitioner has challenged impugned Award dated 26 February 2009 passed by the sole Arbitrator. The operative part of the same is as under :

(2.) This typical order based upon a situation which is required to be noted for the purposes of adjudication of any arbitration proceedings specifically when the same is governed by the agreed terms and conditions and where one party is Union of India and/or State, similarly placed undertakings and/or even private undertakings.

(3.) It is clear from these dates that arbitration proceedings in fact initiated in the year 2000, pursuance to the clause between the parties. It appears that time was extended upto 2009. It is clear from the Award itself that the present Arbitrator was appointed in the year 2008, held only three hearings in the matter and ultimately by impugned Award, the present exparte Award has been passed as recorded in para 8.10 as under :