STATE OF M P Vs. RAKESH KUMAR JAIN

JUDGEMENT

(1.) THIS revision takes exception to the order passed by the Arbitration Tribunal dated 23.08.2003 whereby the application filed by the applicants -State for setting aside the ex parte Award dated 15.03.2002 passed in Reference Case No.67/2000 has been dismissed.

(2.) THE reason recorded in the impugned order is that the applicants have not referred to any reason for the nonappearance on the date of hearing in spite of receipt of notice.

(3.) AS a result, the impugned order deserves to be quashed and set aside and the parties are relegated before the Arbitration Tribunal for reconsideration of the application filed by the applicants -State dated 22.07.2003 on its own merits in accordance with law.