NASRULLH MALIK Vs. STATE OF J&K

JUDGEMENT

(1.) The award dtd. 15/6/2002 was passed by the arbitrator Mr. Prem Singh, retired Managing Director, J&K State Forest Corporation, Jammu. The arbitrator was appointed by this court vide order dtd. 7/9/1999. The award has been challenged by the applicant-State Forest Corporation on the grounds mentioned in the application.

(2.) The claimant Nasarullah Malik has filed objections to the objections filed by the respondents.

(3.) The dispute pertains to the contract allotted in favour of the petitioner for off-road transportation of timber from Ugman Dugaada to Ukhral falling under compartments 13, 15 and 16. The sanction was granted by the General Manager (West) vide order No. 2248-54/GM/West/J dtd. 6/8/1988 for transportation from Ugman Dugaada to Ukhral for a volume of 2.60 lac cft of sawn timber. The agreement also came to be executed between the parties. The respondents did not supply the quantity of timber as required and later on the General Manager (West) sanctioned the extension in the working period for off-road transportation in favour of the petitioner on the same terms and conditions which were contained in the earlier sanction order.