MD. NASIM AKHTAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application under Sec. 34 of the Arbitration and Conciliation Act, 1996 challenging the award passed by the Ld. Sole Arbitrator dt. 29/9/2014.

(2.) The petitioner was awarded with the contract of leasing Rear SLR 4 Tons space in train no. 3185Up Ganga Sagar Express, Sealdah to Jaynagar for a period of 18/1/2010 to 17/1/2013 and accordingly on 15/1/2010, an agreement was entered between the parties.

(3.) On 19/9/2012 the petitioner had applied for further two (2) years extension for the continuation of the lease of 3185 Up Rear SLR. Though, the petitioner had applied for extension of lease period but the respondents have not taken any decision either extension or rejection, the petitioner had filed an application under Sec. 9 of the Arbitration and Conciliation Act, 1996 before the Ld. Court of Chief Judge, City Civil Court at Kolkata being Miscellaneous Case No. 49 of 2013. On 11/4/2013, the Ld. Chief Judge, City Civil Court had disposed of the said application by passing the following order :