(1.) HEARD Sri Alok Singh, Sr. Advocate, assisted by Sri Dharmendra Barthwal, counsel for the appellant. None appeared on behalf of the respondent though service has been affected through affixation on 24.11.2005.
(2.) BY the present A.O. filed under Order 43 Rule 1(r) of the Code of Civil Procedure, appellant has prayed for setting aside the award dated 8.8.2005 passed by Additional District Judge/I, Fast Track Court, Roorkee, Haridwar in Misc. Suit No. 64 of 1998 Precision Instrument Vs. Rajeshwar Prasad, whereby the application filed under Order 9 Rule 9 of the Code of Civil Procedure was rejected.
(3.) BRIEFLY stated, a suit was filed by the plaintiff -appellant being Misc. Suit No. 58 of 1994 Precision Instrument Private Limited Vs. Rajeshwar Prasad Sharma praying to the following effect : ß ¼v 1/2 ;g fd fMxzh csn[kyh cgd oknh cj f[kykQ izfroknh lkfnj Qjek;h tkdj izfroknh dks fuEufyf[kr tk;nkn en ßcÞ ls csn[ky fd;k tkdj n[ky oknh dks okdbZ fnyk;k tk;sA ¼c 1/2 ;g fd [kpkZ eqdnek o Qhl odhy oknh dks izfroknh ls fnyk;h tkosA ¼l 1/2 ;g fd vU; vuqrksk tks oknh U;k;ky; dh jk; esa ikus dk vf/kdkjh gks izfroknh ls fnyk;s tkosaAÞ