TEKNO TRADING CO Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PARTIES had entered into agreement No. CESZ -21/85 -86 for provision of external electrification, and water supply at Khandru. What seems is that disputes arose between them, as such the matter was referred for adjudication through arbitration of Shri. J. D. Rawtani, CSW, sole Arbitrator. He entered upon reference on 13 -6 -1990. Proceedings were undertaken by him and finally award has been made and published on 5 -8 -1991, when the parties by mutual consent had extended the time before the Arbitrator to make and publish the award, which was lastly extended upto 12 -12 -1991.

(3.) AFTER receipt of the award, respondent preferred objections on 1 -10 -1991 against the said award of the Arbitrator, prayer was made for setting aside the above referred award of the Arbitrator.