KAMAL KRISHAN CHIBBER Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioner approached this Court under Section 11 of the J&K Arbitration and Conciliation Act, 1997 (for brevity the Act) with a prayer that in view of clause 54 of the agreement dated 17.12.1986 the matter was required to be referred to a Bench of two Arbitrators, one to be nominated by the government and the other to be nominated by the contractor.

(2.) FEW facts may first be noticed:

(3.) BOTH the learned counsel are present and on a specific question asked by the Court with regard to filing of objections, both the learned counsel have stated that they do not wish to file any objection to the award. Even otherwise no serious lacuna is discernible from the award or the arbitral proceedings. Therefore, the award dated 27.12.2010 deserves to be made Rule of the Court.