STATE Vs. GAURI SHANKAR SINGH

JUDGEMENT

(1.) Heard Sri Rathor for the appellant-state.

(2.) The State is aggrieved by the order dtd. 1/5/1993 passed by VIth Additional District Judge, Gorakhpur, whereby the application for setting aside the award dtd. 5/2/1993 given by the Arbitrator has aggrieved the State.

(3.) On hearing the matter, the appellant - State was directed to deposit the amount within 3 months vide order dtd. 13/8/1993 and which was to be paid to the respondent.