UNION OF INDIA Vs. MOHAN BROTHERS

JUDGEMENT

(1.) Whereas certain disputes arose between the parties out of a contract for construction of married accommodation at Pathankot, the matter was referred to the Arbitrator. The Arbitrator, after entering into the reference and hearing the parties, passed the award. The award along with record has been received.

(2.) Application under Section 30/33 of the Arbitration Act has been filed by Union of India, who is opposing the award. After the pleadings of the parties three issues were framed. The Union of India was directed to file affidavits by way of evidence within six weeks on 16.11.2004. It seems that despite various opportunities having been granted, affidavits were not filed and right to file the affidavits was closed on 19.05.2005 and the case was directed to be listed for hearing.

(3.) I have heard the learned counsel for the parties.