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Suresh Kumar and Co. vs Union of India

Delhi High Court · Decided on 3 October 1994 · Citation: (1994) 56 DLT 571

HON’BLE JUDGES
R.C. Lahoti, J
CASE NUMBER
Suit No. 2737 of 1993
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Judgment

4 paragraphs · 121 words

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 been filed ,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.