Non speaking awards–Award passed under the old Act could not be set-aside on the ground that they were not supported by reasons & were not speaking one.
2007(1) LAW HERALD (SC) 568 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. AR. Lakshmanan The Hon’ble Mr. Justice V.S. Sirpurkar Civil Appeal No. 266 of…