MANJIT SINGH Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The Plaintiff is in revision aggrieved against the orders dated 05.10.2010 and 02.12.2010 passed by the Courts below, whereby an application for grant of ad-interim injunction has been dismissed.

(2.) The Plaintiff was given a contract for transportation of the food grains, but the said contract was terminated for the reason that the area of village Ramnagaria does not fall within the area of contract awarded to the Petitioner i.e. 8 Kms. from the Sirsa mandi.

(3.) The learned Appellate Court has inter alia recorded a finding that the agreement contained arbitration clause and that it is immaterial that Ramnagaria is part of Sirsa mandi or not as it is nowhere mentioned in the proceedings of the meeting at Sr. No. 42. Learned first Appellate Court also recorded that the Petitioner shall not suffer any irreparable loss as the Petitioner can claim compensation for the loss suffered.