RAJASTHAN STATE MINES AND MINERALS LTD. Vs. ACE CONSTRUCTION MINES AND MINERALS COOPERATIVE SOCIETY LTD.

JUDGEMENT

(1.) Heard the parties-appearing in person.

(2.) A contractual dispute between Rajasthan State Mines and Minerals Ltd. and M/s Ace Construction Mines and Minerals Cooperative Society Ltd. was referred to the Arbitration and the Arbitrator awarded Rs.1,37,66,452.00 along with interest in favour of M/s Ace Construction Mines and Minerals Cooperative Society Ltd.

(3.) The award was challenged before the Court under Sec. 34 of The Arbitration and Conciliation Act. The Court dismissed the challenge by order dtd. 4/3/2013.