THE STATE OF TRIPURA Vs. SUBHAS CHANDRA DATTA

JUDGEMENT

(1.) The petition is taken up for disposal at the admission stage itself.

(2.) Heard learned Advocate General, Mr. B.C. Das, assisted by learned counsel, Mr. J. Majumder for the petitioner and learned counsel, Mr. A. Bhowmik for the respondent.

(3.) The petitioner challenged order dated 16.02.2015 passed by sole arbitrator, Er. Asit Bhaumik, Additional Chief Engineer, Project, PWD(R&B) in case No. 1/ARB/AB/2008.