STATE OF GUJARAT Vs. TULSI CONSTRUCTION & 1

JUDGEMENT

(1.) THE present appeal is directed against the judgment and decree dated 31.8.1988 passed by the 4th Joint Civil Judge (S.D.), Baroda in Misc. Application No. 22 of 1988 being an application under Section 14 of the Arbitration Act, 1940 (hereinafter referred to as "the Act") and subsequent objections under Sections 30 and 33 of the Act, whereby the Trial Court has been pleased to pass the following order:

(2.) AFTER the said award was passed, the applicant herein filed the present application being Misc. Application No. 22 of 1988 and prayed for the following reliefs:

(3.) HEARD Ms. Moxa Thakkar, learned AGP for the appellant and Mr. P.R. Thakkar, learned advocate for opponent No. 1.