UNION OF INDIA Vs. DARSHAN KUMAR SHARMA

JUDGEMENT

(1.) THE dispute between the parties, arising out of Contract, for the Supply of Firewood/Charcoal/ Limequick at FSD ASC Udhampur for the period commencing from Ist April, 1995 to 31st March, 1996 pertains to the determination concluded by IC -34024W LT Col. R. C.Vermas Award of February 10, 1997.

(2.) UNION of India, through its CMP No.48/1997 seeks direction to make the Award, Rule of the Court, whereas Darshan Kumar Sharma, through his Arbitration Application No.57/1998, prays for its setting aside.

(3.) THE resolution of the disputes raised in the above two Petitions, depends on the findings on the following issues to which the parties were put vide Courts order of July 06, 2000: -