STATE OF TRIPURA Vs. BABUL CHANDRA BHOWMIK

JUDGEMENT

(1.) Heard Mr. Somik Deb and Mr. D.C. Nath, learned counsels appearing for the petitioner as well as Mr. S.M. Chakraborty, learned Senior Advocate, assisted by Ms. P. Chakraborty, learned Advocate appearing for the respondent.

(2.) In the present Revision petition, the order dated 28.01.2009 passed by the District Judge, West Tripura, Agartala in Misc. (Arb.) No. 10 of 2008, rejecting the application preferred by the present petitioner-State under Section 34 of the Arbitration and Conciliation Act, 1996 has been put to challenge.

(3.) The following facts are admitted by both the parties :-