Ranjit Singh Rana vs Union Of India
1996 Latest Caselaw 328 Del

Citation : 1996 Latest Caselaw 328 Del
Judgement Date : 9 April, 1996

Delhi High Court

Ranjit Singh Rana vs Union Of India on 9 April, 1996

Equivalent citations: 1997 VAD Delhi 84, 68 (1997) DLT 519

Author: L Prasad

Bench: L Prasad

JUDGMENT

Lokeshwar Prasad, J.

(1) Mr. V. Nainani, the Arbitrator filed the award dated the 25.7.1995 alongwith the proceedings in the Court. Thereafter notice of the filing. of the award was given to the parties directing the parties to file objections, if any, in accordance with law to the said award within 30 days of the service of notice. None of the parties has filed any objections to the award though time for filing objections has already expired. As no objection to the award has been filed by any of the parties I make the award dated 25.5.1995 given by the Arbitrator Mr. V. Nainani, a Rule of the Court and a decree in terms thereof is passed. The respondent Uoi will make payment of the decretal amount within eight weeks from the date of order otherwise the decretal amount shall carry interest @ 12% per annum from the date of the filing of the petition till the date of the decree. There will be no order as to costs.