STATE OF GOA Vs. PARVEEN ENTERPRISES

JUDGEMENT

(1.) THIS is an appeal filed by the State Government, who is aggrieved by the award passed by Sole Arbitrator.

(2.) THE operative part of the award reads as follows:-

(3.) IT is not in dispute that the claim item no.9 raised before the Arbitrator pertained to payment of interest on the payment which was inordinately delayed. This item was opposed before arbitrator averring that claimants are not entitled to the said amount without detailed or any clarifying averment.