UNION OF INDIA Vs. SARASWAT TRADING AGENCY

JUDGEMENT

(1.) This application has been filed by Union of India for setting aside an award dated 9th September 2000 published by the arbitrator in connection with disputes and differences arising between the parties out of an agreement of handling of goods parcel and booked luggage for Itwari and other goods stations. The said agreement is dated 9th December 1991 with effect from 3rd August 1991.

(2.) There are few facts which may be noted for proper appreciation of the nature of the dispute in this case.

(3.) Challenging the award published by the departmental arbitrator, the respondent, the present award holder, filed a setting aside proceeding for setting aside the award given by the departmental arbitrator. On such application, this Hon'ble Court passed an order dated 12th February, 1999 and the award passed in respect of items 3, 4 and 5 were set aside.