UNION OF INDIA AND ORS Vs. BHALLA BUILDERS

JUDGEMENT

(1.) The important questions of law required to be adjudicated upon in this appeal are.

(2.) In order to appreciate the rival contention of the parties, it is necessary to refer some facts which have culminated in the filing of the present appeal.

(3.) The learned Single Judge decided issues No. 1 in favour of the respondent-claimant and directed the setting aside of the award on the ground of misconduct of the arbitrator After setting aside the award, the learned Single Judge referred the disputes between the parties to Shri V V. Abhyankar, Chief Engineer (retired), D-l 166, Vasant Kunj, New Delhi for adjudication and submission of the award within the statutory period. The appellant felt aggrieved of the order of reference of disputes to an independent arbitrator and preferred the appeal with a prayer for setting aside the judgment of the learned Single Judge,