SOOD AND SOOD Vs. CHIEF ENGINER, 31 ZONE

JUDGEMENT

(1.) These proceedings have been numbered as Arbitration Application No. 20/2010, M/s Sood and Sood v. Chief Engineer on the basis of the letter dated 15.06.2010 of Maj. Karande Shivmurti Mahadev, Deputy Commander Works Engineer (Contracts) HQ 133 Works Engineers C/o 56 APO addressed to the Deputy Registrar of the High Court.

(2.) The said letter states that on the direction of the Chief Engineer, the original award of the sole arbitrator Brig. R. R. Singh in the matter of M/s Sood and Sood, in sealed cover is being presented. It also appears that therecord of the proceedings of the arbitrator have also been submitted.

(3.) The aforesaid letter or the petition with whatever name it may be called has not been moved under any provision of law and I do not find any justification or good reason for keeping the award of the arbitrator sent by the officer in the High Court in the absence of any provision or an order of the High Court directing for submitting the award before it.