NAITIONAL HIGHWAYS AUTH. OF INDIA Vs. PANKAJ SINGH

JUDGEMENT

(1.) The instant appeal has been preferred under Section 37 of the Arbitration and Conciliation Act , 1996 being aggrieved against the judgment dated 04. 12. 2018 passed by the District Judge, Raebareli in Original Suit No. 199 of 2007 whereby the District Judge has dismissed the petition of the appellant purporting to be under Section 34 of the Arbitration and Conciliation Act , 1996.

(2.) The Court has heard Sri Sharad Kumar Shukla, learned counsel for the appellant and Sri S. M. S. Royekwar.

(3.) The learned counsel for the appellant has pressed the instant appeal on a short and solitary question for the determination of this Court.