UNION OF INDIA Vs. SATYAWATI

JUDGEMENT

(1.) Leave granted.

(2.) Mr. Sanjay Sarin, learned counsel appearing for the respondents has brought to our notice that pursuant to the directions of the High court, arbitrator had already been appointed and he gave his award. Against the award, appeals have been filed in the High court and they are pending. Under these circumstances, it is open to the appellants to raise all the contentions raised in these appeals in the High court and the High court would deal with and dispose of them according to law. Accordingly, we do not think that these are cases for our interference at this stage.

(3.) The appeals are accordingly dismissed. No costs.