TATA CHEMICALS LTD Vs. SKYPAK COURIERS PVT LTD

JUDGEMENT

(1.) THE dispute between the parties forming the subject matter of this complaint petition was referred for consensual adjudication to Justice Sri V.D. Tulzapurkar, former Judge of the Supreme Court of India with the stipulation that the award passed by the Adjudicator will be final and binding as between the parties. The award has been passed by Justice Sri Tulzapurkar and it has been forwarded to this Commission in accordance with the terms of our order wherein it was stated that after the completion of the adjudication proceedings the award may be forwarded to this Commission for its being incorporated into the Order to this Commission. We direct that there will be an order in the original petition in terms of the directions contained in the award.