C.A.G. of India Vs. State of Rajasthan & Ors [2008] INSC 689 (23 April 2008)

A.K.MATHUR & ALTAMAS KABIR

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.

-2- 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.

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