CENTRAL DISTILLERY AND BREWERIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT , J.

(2.) UNION of India (the respondent) had awarded the contract for the wholesale supply of 50 degree UP Rum strength to retail sale departmental country liquor-cum-beer vends in the UNION Territory of Delhi during the year 1984-85 to Central Distillery & Breweries Ltd. (the applicant). Agreement dated 27th December, 1984 was executed between the parties. This agreement has an arbitration clause No. 26 which reads as under :