STATE OF TRIPURA Vs. RANJIT LAL ROY

JUDGEMENT

(1.) Heard learned counsel, Mr. P. Dutta for the appellant. None present for the respon -dents.

(2.) Facts of the case may be summarized thus: -

(3.) After hearing, the learned arbitrator made the following award: - <FRM>judgement_636_gault(tr)4_2013.htm</FRM> The award was signed by the arbitrator on 16th August, 1999.