RADHA CHEMICALS Vs. UNION OF INDIA
LAWS(SC)-2018-10-127
SUPREME COURT OF INDIA
Decided on October 10,2018

Radha Chemicals Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard the learned Counsel appearing for the parties.
(3.) By an Award dated 28.02.2007, the Sole Arbitrator held that limitation would not stand in the way of a decision on merits, as a result of which an Award was made for a sum of Rs. 21,60,440/- together with 12% interest.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.