THE PUNJAB STATE CO-OPERATIVE SUPPLY AND MARKETING FEDERATION LTD. Vs. M/S LUXMI RICE MILLS, AHMEDGARH AND ANOTHER

JUDGEMENT

(1.) The Punjab State Co-operative Supply and Marketing Federation Limited (Markfed) is aggrieved of the order dated 27.3.2009 on the ground that the objecting court had taken into account the un-revised claim whereas the categoric case of the appellant is that revised claim was filed.

(2.) Mr. Daman Dhir, learned counsel appearing on behalf of the appellant submits that supplementary claim accompanied by an affidavit was filed which has been noticed in the award but the same has escaped notice of the objecting court, thus, there is illegality and perversity in the impugned order.

(3.) Mr. Swaran Sandhir, learned counsel appearing on behalf of respondent No.1 submits that there is no illegality and perversity in the impugned order and the same is based upon appreciation of legal provisions, much less record of the arbitration proceedings.