Reunion Engineering Co. Pvt. Ltd. vs National Buildings Construction ...
2012 Latest Caselaw 1027 Del

R-6 & 8
*               THE HIGH COURT OF DELHI AT NEW DELHI

                                %     Judgment delivered on: 14.02.2012

+                       FAO(OS) 296/2005 and FAO(OS) 3/2006

        REUNION ENGINEERING CO. PVT. LTD.        ...APPELLANT
                         Through: Mr. C.V. Francis and Mr. Arun
                         Francis, Advocates

                        VERSUS

        NATIONAL BUILDINGS CONSTRUCTION
        CORPORATION LTD..                        ...RESPONDENT
                          Through: Mr. Arvind Minocha and
                          Mr. Randhir Singh, Advocates



CORAM :-
HON'BLE MR JUSTICE SANJAY KISHAN KAUL
HON'BLE MR JUSTICE RAJIV SHAKDHER


SANJAY KISHAN KAUL, J. (ORAL)

1. Learned counsel for parties state that the award dated 22.10.1994 is by the same Arbitrator who gave the award in FAO (OS) Nos.235/2005 and 377/2005. The judgment passed by the learned Single Judge is dated 06.06.2005.

2. Learned counsel for parties state that the scope of dispute is however the same as in the appeals referred to in the judgment delivered by us today in FAO(os) 235/2005. Therefore, decision in the said appeal would govern even these cases. Ordered accordingly.

3. The appeal and the cross appeal are accordingly dismissed leaving the parties to bear their own costs.

4. The full decretal amount deposited in this court, be released to the respondent with accrued interest thereon, if any.

SANJAY KISHAN KAUL,J

RAJIV SHAKDHER, J

FEBRUARY 14, 2012 yg