T.LAKSHMINARAYANA Vs. NATIONAL HIGHWAY AUTHORITY OF INDIA

JUDGEMENT

(1.) Sri.Vivek Subba Reddy, learned Senior Counsel for the appellant and Smt.Shilpa Shah, learned counsel for respondent No.1.

(2.) This appeal under Sec. 37(1)(b) of the Arbitration and Conciliation Act , 1996 has been filed against the judgment dtd. 19/10/2016 passed by the Trial Court by which, on a petition being filed by National Highway Authority of India under Sec. 34(2) of the Arbitration and Conciliation Act , 1996, (hereinafter referred to as 'the Act'), the award dtd. 7/11/2012 passed by the Arbitrator has been set aside and the matter has been remitted to the Arbitral Tribunal for adjudication afresh.

(3.) We have heard learned Senior Counsel for the appellant and the learned counsel for respondent No.1.