Full Judgment Text
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CASE NO.:
Appeal (civil) 4066-4067 of 2003
PETITIONER:
C.A.G. OF INDIA
RESPONDENT:
STATE OF RAJASTHAN & ORS
DATE OF JUDGMENT: 23/04/2008
BENCH:
A.K.MATHUR & ALTAMAS KABIR
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO.4066-4067 OF 2003
WITH
CIVIL APPEAL NO.4069 OF 2003
ACCOUNTANT GENERAL, RAJASTHAN Appellant(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
CIVIL APPEAL NO. 9108 OF 2003
STATE OF RAJASTHAN & ORS. Appellant(s)
VERSUS
M/S BALAJI DISTILLERIES & ORS. Respondent(s)
We have heard learned counsel for the parties.
In these appeals filed by the Comptroller & Auditor General of India,
through the Accountant General, Rajasthan and the State of Rajasthan and
others, Justice D.P. Wadhwa (retired Judge of this Court) was appointed as
Arbitrator by this Court by Order dated 28th August, 2006. He has given the
Award on 28th February, 2007 and the same has been placed on record. Certain
objections under Section 34 have been filed by the State of Rajasthan as also by
the claimants.
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We have heard learned counsel for the parties at length and perused the
record.
Having regard to the facts and circumstances of these cases, we hold that the
Award given by the Arbitrator does not require any interference by this Court.
Consequently, we confirm the Award of the Arbitrator and dispose of all the
appeals.
There will be no order as to costs.