VEDPRAKASH Vs. RAM NARIAN GOEL

JUDGEMENT

(1.) JUDGMENT-

(2.) THIS order will dispose of L.A.33Of 1976 which has been filed in the suit itself by way of an application on behalfof respondents 2 to 5 only purporting to be under Section 32 of the Arbitration Act, but really under Section 33 of the Arbitration Act for determiningthe scope of Arbitration agreement and the Award pursuant thereto as well asfor quashing the Award, if any and the consequential proceedings.

(3.) FOR all those reasons, it must be held that the present application iswholly misconceived and is not maintainable after consent decree having beenpassed. The application is accordingly dismissed with costs. Counsel feeRs. 300.00.