HITH CONSTRUCTION COMPANY Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of present appeal under Sec. 37 of the Arbitration and Conciliation Act , 1996 (herein after referred to as "the Act"), the original applicant has challenged the judgment and order dtd. 5/8/2006 passed by the learned Additional District Judge, Vadodara in Civil Misc. Application No.108 of 2001, by which an application filed by the present appellant under Sec. 37 of the Act challenging the legality and validity of an order rendered in Agreemtn No.14/TCD/BRD/1995-96 dtd. 3/5/2001 by the sole arbitrator came to be dismissed.

(2.) The appeal came to be admitted vide order dtd. 9/2/2007.

(3.) The brief facts arising from the record are as under;