Citation: [1999] 2 S.C.R. 475 · Decided: 08-04-1999 · Supreme Court of India · Bench: K. VENKATASWAMI, U.C. BANERJEE · Disposal: Matter referred to larger bench
STATE OF ORISSA ETC.
S.K. AGARWALLA ETC.
APRIL 8, 1999
[K. VENKATASWAMI AND UMESH C. BANERJEE, JJ.]
Arbitrator-Award of Interest for pre-reference period-Matter referred
to a larger bench-Tagging of appeals with.
A
B
Executive Engineer v. N.C. Bhudhiraj (dead) by L.Rs., [1999] 9 SCC C
514, referred to.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 710-711 of 1991
etc.
From the Judgment and Order dated 12.2.80 of the Orissa High Court D
in M.A. Nos. 167 and 213of1979.
Jayant Das, Anil 8. Diwan and Ashok Kumar, Raj Kumar Mehta, R.P.
Wadhwani, K.K. Patel, T.K. Paradhan, Vinoo Bhagat, S. S. Misra, (RM. Patnaik)
and R.S. Jena for the appearing parties.
The following Order of the Court was delivered :
It is brought to our notice that the question of Award of interest for pre-
reference period by the Arbitrator has since been referred to a larger bench
in Executive Engineer v. N.C. Budhiraj (dead) by L.Rs.-CA No. 3586 of
1984. Accordingly these appeals are tagged with Executive Engineer v. N.C. F
Budhiraj (dead) by L.Rs-CA No. 3586of1984.
T.N.A.
. Appeal still pending.
475
..
Lex