BHAGWATI CONSTRUCTION COMPANY Vs. UNION OF INDIA

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) These writ petitions have been preferred claiming the following reliefs:

(3.) Learned counsel for the petitioner submits that an award dtd. 17/12/1999 was passed under the Arbitration and Conciliation Act, 1996 against the present petitioner for a sum of Rs.2,94,749.00 alongwith 12% interest from 29/6/1999, for which the execution petitions were moved by the non-petitioner on 26/5/2000.