STATE OF GUJARAT Vs. H.A.UPADHYAY

JUDGEMENT

(1.) Admittedly, the issue is covered by an order dtd. 12/1/2022 passed in Special Civil Application No. 10501 of 2014, the relevant paragraphs of which read as under:

(2.) The parties shall be governed by the order so passed.

(3.) In light of the above order, the writ petitions are allowed. The order passed by the Tribunals in Arbitration Reference Case No. 110 of 1997 stands quashed and set aside and the said Reference is ordered to be restored to the respective file of the Tribunal, to be decided on merits and in accordance with law. Rule is made absolute to the above referred extent.