SHANKAR SHABANNA KURBUR Vs. KIRTIBHAI NAROTTAMBHAI PATEL

JUDGEMENT

(1.) The applicant has taken out this application with following prayers:

(2.) The facts in brief, leading to filing of this application, deserves to set out as under:

(3.) Learned advocate for the applicant in this peculiar scenario had to file this application. He invited Court's attention to the order passed by the learned Arbitrator on 19.03.2019, the same speaks for itself.