RADIO RESTAURANT Vs. JABBIR GULAM RASOOL JAMAL

JUDGEMENT

(1.) AS agreed by both the parties and after hearing, this Court by order dated 12 September 2006, has referred all the disputes and differences to the sole Arbitrator. The matter is pending before the learned Arbitral Tribunal since then.

(2.) THIS Court, in the Suit as a Notice of Motion was taken out by the Plaintiffs for appointment of Receiver, after considering the merits, by the same order, appointed the Court Receiver in the following terms.

(3.) THE Court Receiver, based upon the order, took possession of the property and called both the parties and fixed the royalty. As both the Suits were disposed of, the original Defendants in the disposed of Suits, have taken out this Chamber Summons for appropriate order, as the challenge is raised to the royalty so fixed by the Receiver. The Arbitrator has no Jurisdiction to deal with the Court Receivers report and/or order-