SAMYUKTA BHARAT HOUSING DEVELOPMENT CORPORATION PRIVATE LIMITED Vs. SMRITHI GRIH NIRMAN SAHAKARI SANSATHA

JUDGEMENT

(1.) -

(2.) IN this petition, the petitioner has assailed the impugned order dated 10th November,l 989 passed by the Registrar primarily on theground that the dispute having once referred to the sole arbitration of AdditionalRegistrar thereafter the Registrar could not have withdrawn the reference from thesaid Arbitrator without the content of the parties. Secondly, time for making andpublishing the award had already expired and, therefore, without the consent ofparties arbitration proceedings could not continue.