DEEWAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) LEARNED counsel for the parties have submitted that since the facts are not disputed in the writ petition, therefore, the writ petition may be decided finally at the admission stage.

(2.) IN the present writ petition the petitioner has challenged the judgment and order dated 3 -8 -2012 passed by Addl. District Judge Almora in Arbitration Misc. Appeal No. 14 of 2009 filed U/S. 37(1b) of Arbitration and Conciliation Act 1996 and the judgment and order dated 12 -6 -2009, passed by Civil Judge Almora in Misc. Case No. 8 of 1999.

(3.) I have heard learned counsel for the parties and perused the record.