SHANTI CONSTRUCTION CO. Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS revision petition is pending since 1994 and challenge in this revision petition is made to an arbitration award passed by the M.P. Arbitration Tribunal Bhopal on 18.8.1994 and records indicated that after the revision petition was filed on 25.4.1995, there has been various defaults on the part of the applicant and his counsel and on more than four occasions right from the year 2004 upto the year 2011, petition was dismissed for want of prosecution on more than four occasions and it was restored for each occasion but now again the petition is in the list of final hearing cases, it is coming every day and even more than 15 days have passed, none is appearing for the applicant.

(2.) WE have perused the record, heard learned counsel for the State and are deciding the matter based on the facts as are narrated after filing of this petition.

(3.) APPLICANT being aggrieved with the aforesaid, claimed the payment of Rs.8,16,397/- before the Arbitration Tribunal and the claim of the applicant having been rejected, this revision petition is filed under Section 19 of the M.P. Madhyastham Adhikaran Adhiniyam, 1983.