Suresh Kumar & Co. vs Union Of India
1994 Latest Caselaw 669 Del

Citation : 1994 Latest Caselaw 669 Del
Judgement Date : 3 October, 1994

Delhi High Court

Suresh Kumar & Co. vs Union Of India on 3 October, 1994

Equivalent citations: 56 (1994) DLT 571

Author: R Lahoti

Bench: R Lahoti

JUDGMENT

R.C. Lahoti, J.

(1) These are the proceedings under Sections 14 and 17 of the Arbitration Act, 1940 for making award a rule of the Court.

(2) The Arbitrator has given his award on 11.10.93. The Award having beenfiled, the parties were noticed. The petitioner's Counsel had entered appearanceon20.1.94. The respondent has been served on 2.5.94. On behalf of the respondent none has entered appearance. The time prescribed for filing objections to the award has expired. None of the parties has filed any objection.

(3) The award is made a rule of the Court. Let a decree be drawn-up in terms of the award. The decretal amount shall bear interest @ 9% p.a. from the date of decree till realisation.

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