BHIMSEN AGARWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) THE Order passed in this appeal shall also govern the disposal of Misc.Appeal No. 402 of 1986, between the same parties.

(2.) THE present appeal is against the order dated 13.8.1986 passed by Shri P.N .S. Chouhan, the then District Judge, Raipur, in Civil Suit No. 20 -B of 1985 holding that after the constitution of Arbitration Tribunal under the M.P. Madhyastham Adhikaran Adhiniyam 1983 (Act No. 29 of 1983), the jurisdiction on the Civil Court is barred under sub -section (2) of section 20 of the said Adhiniyam.

(3.) IN appeal No. 402/86, which is also filed by the same appellant against the same set of respondents, the application before the District Judge was filed on 25.2.1985.