UNION BUILDERS Vs. UNION OF INDIA

JUDGEMENT

(1.) The Court : The Instant application has been made on behalf of the Union of India (S.E.Rly.) on 27th January, 1981 for, inter alia, setting aside the purported decree dated 21st November, 1981 confirming the Award dated September 11, 1980.

(2.) It has been contended on behalf of the petitioner that no notice under section 14(2) of the Arbitration Act was served upon the petitioner. Decree was passed ex-parte on 21st November, 1980 confirming the exparte Award.

(3.) It has further been contended that until receipt of the decree-holder's letter dated 26th December, 1980 on 27th December, 1989, the petitioner was aware of the said purported exparte Award or the exparte decree passed thereon. The application was made on 23rd January, 1981 for setting aside the ex-parte decree dated 21st November. 1980 confirming the said ex-parte Award dated the 11th September, 1980.