UNION OF INDIA Vs. KOOLTECH SYSTEM

JUDGEMENT

(1.) Heard Ms. A. Gayan, learned Central Government Counsel (CGC) for the appellant. Also heard Mr. K.N. Choudhury, learned Senior Counsel, assisted by Mr. A. Dhar, learned counsel for the respondent.

(2.) This appeal, under Sec. 37 of the Arbitration and Conciliation Act, 1996, is directed against the judgment and order dtd. 18/6/2012, so passed by the learned District Judge, Kamrup (M), Guwahati, in Misc. (Arbitration) Case No. 388/2003.

(3.) It is to be noted here that vide impugned judgment and order dtd. 18/6/2012, the learned District Judge, Kamrup(M), Guwahati had upheld the arbitral award pertaining to C.A. No. GE/BOR/20 of 1996-97, passed on 15/3/2003, modified on 20/4/2003, by Lt. Col. Harikant, SO-1 E/M, Chief Engineer (Air Force), Shillong Zone, Shillong.