SWAPAN TRADERS Vs. UNION OF INDIA

JUDGEMENT

(1.) Swapan Traders (hereinafter referred to as the 'award holder') have filed the present application under Sec. 36 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'act') for the execution of an award dated May 13, 2009, passed by B Mondal, Lt Col, Sole Arbitrator.

(2.) The award holder has prayed for the recovery of INR 31,50,607/- (Thirty-One Lakhs Fifty Thousand Six Hundred Seven Rupees) from Union of India (hereinafter referred to as the 'award debtor') on account of unpaid interest.

(3.) The factual matrix of the present lis has been mapped out below: