- (1.) The matter has waited at the behest of the Union for a considerable period of time and for no reason at all.
(2.) It appears that an arbitral reference was conducted under the 1940 Act and an award rendered. However, the award has been sought to be executed without the award being made a decree of Court in accordance with the provisions of the 1940 Act.
(3.) The award-debtor respondent is agreeable to waive the objection since, according to such award-debtor, the entire amount due in terms of the award of a sum of Rs.1,34,88,830/- together with interest of Rs.99,38,126/- has already been paid. The payment is not disputed by the Union.;