Delhi High Court
V.K. Madhok vs Union Of India on 25 February, 1982
Equivalent citations: AIR 1982 Delhi 332, 21 (1982) DLT 60 a, 1982 (3) DRJ 285, 1982 RLR 337
Bench: A Rohatgi, L Seth
JUDGMENT (1) Award of interest Pendente lite is entirely discretionary with the Arbitrator. The court ought not interfere with the arbitrator's discretion.