http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

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.   

                       -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.