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Judgment
Mukul Mudgal, J.
The order of the Joint Registrar dated 2.12.99 reads as follows:-
"Notice of filing of award is reported to have been served upon the respondent Union of India on 28th September, 1999. Objections are not on record. Subject to registry confirming that objections have not been filed, the award be placed before the Hon''ble Court on 6.1.2000 for consideration. The claimant does not wish to file objections. Vakalatnama on behalf of the claimant be filed within a week."
The matter has been thereafter placed before the Court today. Pursuant to the above order no objections are on record on behalf of the respondent inspire of the service having been effected on 28.9.99.
Accordingly in accordance with Section 17 of the Arbitration Act, 1940 the award dated 7.7.1999 is made a rule of the Court and decree in terms thereof be drawn. If the amount due under the award is paid within 3 months from today, the award shall not carry any future interest. However, if the payment is not made within 3 months from today the awarded amount shall carry interest at the rate of 12 per cent per annum from the date of the decree till realisation. There shall be no order as to costs. Decree sheet, be drawn up accordingly.