JEET SINGH Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) Heard learned counsels for both the sides on the applications filed under Order 41, Rule 3 read with Order 42, Rule 1 Civil P.C. as also additional application filed under Order 41, Rule 2 Civil P.C. which has been moved by learned counsel for the appellant.

(2.) By way of filing these applications, learned counsel for the appellant has proposed to frame three additional substantial questions relating to arbitration award dated 19th March, 2001 Ex. A-2 and about lack of jurisdiction of the trial Court after filing of this arbitral award.

(3.) Learned counsel also referred some pronouncements in support of the arguments advanced by him.