SHAHNAZ HUSSAIN Vs. SURESH DHANUKA

JUDGEMENT

(1.) The petitioner is non-claimant before learned Sole Arbitrator and is aggrieved by order dtd. 4/3/2025 passed by learned Sole Arbitrator whereby his application seeking framing of an additional issue has been dismissed.

(2.) This Court has gone through the abovesaid order dtd. 4/3/2025 whereby learned Sole Arbitrator has declined to frame proposed additional issue holding that it did not emanate from the pleadings and also since the parties had, earlier, consented to the issues, which were accordingly framed. Thus, request has not been acceded to for the abovesaid reasons.

(3.) This Court has also gone through earlier order dtd. 10/1/2025. At that relevant time, the parties had been given opportunity to comment upon the issues framed by the learned Sole Arbitrator and, after confirming the same, the parties were directed to file their respective list of witnesses, which they even filed.