UNION OF INDIA (UOI) Vs. CONCRETE PRODUCTS AND CONSTRUCTION COMPANY
LAWS(SC)-2007-5-213
SUPREME COURT OF INDIA
Decided on
May 23,2007
UNION OF INDIA (UOI)
Appellant
VERSUS
Concrete Products And Construction Company
Respondents
JUDGEMENT
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(1.) LEAVE granted.
(2.) THE appeals stand disposed of in the above said terms.
(3.) LEAVE granted.Pursuant to the order dated 11th April, 2005, the learned Additional Solicitor General appearing for the Appellants submits that the Railways have some reservation about the matter being referred to an independent arbitrator in view of the arbitration clause; and, further because this may become a precedent. We make it clear that our opinion as expressed in the order dated 11th April, 2005 to refer the matter for adjudication by an independent arbitrator, preferably a retired Judge, was formed on the peculiar facts and circumstances of these cases and, therefore, cannot be a precedent to be followed in other cases. ;
(2.) THE appeals stand disposed of in the above said terms.
(3.) LEAVE granted.
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