PARASMAL S JAIN Vs. DEPUTY COMMISSIONER DHARWAR

JUDGEMENT

(1.) The learned High Court Government Pleader is directed to take notice for respondent 1 accordingly, she takes notice.

(2.) Heard the learned Counsel for the appellant and the learned Government Pleader.

(3.) In this appeal, the appellant-plaintiff has challenged the order dated 21-1-1987 passed by the learned Civil Judge, Gadag, on LA. II filed under Section 34 of the Arbitration Act staying the suit in O.S. No. 71 of 1986 and allowing LA. II.