- (1.) Union of India made an application being G.A. No. 1551 of 1997. It was taken out sometime in April, 1997. They wanted setting aside of a judgment and decree dated 26th March, 1997 in Award case No. 7 of 1997.
(2.) The award was for Rs.94,893/-. It was made and published on 18th October, 1995.
(3.) The ground on which this application was taken out is that the notice under section 14(2) of the Arbitration Act, 1940 was not received by the petitioner. Hence, there could not be any judgment upon award, unless they received the notice and were given an opportunity under the Arbitration Act, 1940 to make an application to it set aside.;