DHANRAJ BAJAJANDCOMPANY Vs. NAVODAYA VIDAYALASAMITI

JUDGEMENT

(1.) This intra-court appeal impugns the order dated 6th May, 2014 of the learned Single Judge of this Court of dismissal of W.P.(C) No.6022/2012 preferred by the appellant with costs of Rs.1 lacs payable to the respondents no.1&2.

(2.) The facts, succinctly stated are as under:-

(3.) It was inter alia the contention of the counsel for the appellant before the learned Single Judge that NIDC itself, before the Arbitral Tribunal, had filed an application for substituting NVS in its place but the Arbitral Tribunal dismissed the said application for the reason of the same having been filed at a belated stage to prolong the matter and for the reason that NVS was not a party or signatory to the agreement providing for arbitration.