LAWS(J&K)-2016-6-7

UNION OF INDIA Vs. D. KHOSLA & ORS.

Decided On June 04, 2016
UNION OF INDIA Appellant
V/S
D. Khosla And Ors. Respondents

JUDGEMENT

(1.) Impugned is the judgment delivered by the learned District Judge Jammu in File No. 42/Award, titled M/s D. Khosla and Co. Vs. Chief Engineer, dated 11.01.2014 in terms whereof application filed by Union of India under Sections 30 and 33 of the Arbitration Act, 1940 has been dismissed and the award made rule of the Court.

(2.) The appeal filed under Sec. 39 of the Arbitration Act, 1940 has been entertained on 19.03.2014, then vide Order dated 10.06.2014, operation of the award has been stayed subject to deposit of the entire awarded amount along with interest accruing thereon within eight weeks, by the same order, record has been send for.

(3.) The respondent by instant application registered as MP No. 01/2015, has questioned the maintainability of the appeal and as such its dismissal on various grounds as projected in the application.