K HASSAINAR Vs. STATE OF GOA

JUDGEMENT

(1.) RULE. Rule is made referable forthwith and is called out for hearing by consent.

(2.) PETITIONER is the contractor. A dispute between petitioner and the respondent was subjected to arbitration. At the behest of petitioner the Arbitral Award dated 3. 9. 1992 was made rule of Court by judgment and decree passed in Special Civil Suit No. 331/92/b dated 18th December, 2000.

(3.) THIS decree was put into execution in execution Application No. 4/2001.