R N RICE MILLS Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS revision is directed against the order of the learned Subordinate Judge, pun, refusing to extend the time for passing an award on a reference made by the parties.

(2.) IN pursuance of the terms of an agreement executed by the petitioner and the government of Orissa in July, 1953, the Governor of Orissa constituted a Tribunal consisting of three members for adjudication of the dispute between the parties. The Chairman of that Tribunal sent an application to the learned Subordinate judge along with a letter dated 20-6-56 stating the circumstances under which the award could not be made within four months after entering on the reference and also requesting for enlargement of time. The petitioner also filed a similar application.