STATE OF GUJARAT Vs. JAY JAWAN CONSTUCTION

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 petition is allowed. The order passed by the Tribunal, Ahmedabad dtd. 26/4/2011 in Arbitration Reference No. 109 of 1996 stands quashed and set aside and the said Reference is ordered to be restored to the file of the Tribunal, to be decided on merits and in accordance with law. Rule is made absolute to the above referred extent.