BHARAT SANCHAR NIGAM LIMITED, (A GOVERNMENT OF IND Vs. G V K HOTELS AND RESORTS LTD , A COMPANY INCORPORA

JUDGEMENT

(1.) This is a Writ Petition filed by the petitioner seeking to declare that the award passed by the Arbitrator on 24-06-2002 as illegal.and void.

(2.) The petitioner is Bharat Sanchar Nigam Limited, Hyderabad. The petitioner filed the present writ petition questioning the award passed by the Arbitrator appointed under Sec. 7B of the Indian Telegraph Act.

(3.) The averments of the affidavit filed in support of the writ petition are briefly as follows: