HARYANA STATE ELECTRICITY BOARD Vs. GURJIT METAL INDUSTRIES

JUDGEMENT

(1.) THE present judgment will dispose of Civil Revision Nos. 1655 and 2353 of 1992. The facts have been taken from the former case.

(2.) ON a dispute having arisen between the parties, the matter was referred to an Arbitrator, who gave his award on May 29, 1986. The petitioner, thereafter, moved an application under Sections 14 and 17 of the Indian Arbitration Act, (hereinafter called 'the Act') for summoning the award and making the same a 'rule of the Court'.

(3.) NOTICE of the application was given to the respondents who put in appearance and respondent No. 1 raised an objection that as the Arbitrator had rendered his award beyond the period of four months, the same was not liable to be made a 'rule of the Court. ' The petitioner, filed a reply to the objection raised and pleaded that the award given by the Arbitrator was legal and binding on the parties. On the pleadings of the parties, the following issues were framed by the trial Court: