UNION OF INDIA Vs. STRESSCRETE INDIA PVT LTD

JUDGEMENT

(1.) THE petitioner has filed this petition under Article 226 of the Constitution of India praying for quashing and setting aside the order dated 27. 08. 1996 passed by the learned Civil Judge (S. D.), Godhra below an application Exh. 38 in Civil Misc. Application No. 8 of 1992, whereby the present petitioner No. 3 was ordered to be removed and in his place, Mr. M. M. Joglekar, Retired Chief Administrative Officer (Central Railway), Mumbai was ordered to be appointed as an Arbitrator.

(2.) THIS Court has issued notice on 07. 11. 2003. The petition was admitted on 11. 02. 2004 and interim relief was granted in terms of paragraph 8 (AA) whereby the impugned order was stayed.

(3.) HEARD Mr. Ravi Karnavat, learned advocate appearing for the petitioners and Mr. Yatin Soni, learned advocate appearing for the respondents.