GHULAM HUSSAIN Vs. STATE

JUDGEMENT

(1.) THIS order will dispose of the objections filed by the State of J&K; through Chief Engineer, Irrigation and Flood Control Department, Srinagar to the award passed by the arbitrator (Mr. Justice A.Q.Parray Rtd.) on 14.9.2002.

(2.) FACTS relevant for the disposal of the present matter are that M/s Mir Gh. Hussain contractor (for short the Firm) through its proprietor Mir Gh. Hussain were allotted different works by the Irrigation and Flood Control Department from the year 1979. The works were as under: -

(3.) FOLLOWING issues were framed by the Arbitrator in the case: