UNION OF INDIA (UOI) Vs. ROYAL CONSTRUCTION

JUDGEMENT

(1.) This is an appeal from a judgment and order dated the November 25, 1997 whereby the Hon'ble Justice Amitava Lala refused to set aside an award of Rs. 6,00,000.00 passed by the arbitrator S.S. Ganguly, a retired Secretary of the Government of West Bengal.

(2.) The award is dated December 11, 1996 and is for the said round sum.

(3.) Payment was directed to be made within three months but no interest from the date of the award was allowed. The counter claim of the Appellants was rejected. No order was passed as to costs.