STATE OF PUNJAB Vs. NATHA SINGH

JUDGEMENT

(1.) Present revision petition is directed against the order 17.04.2002 passed by Additional Civil Judge (Senior Division), Ropar, whereby he invoked Sections 7 and 8 of the Arbitration and Conciliation Act, 1996 (for brevity, 'the Act') and appointed Superintending Engineer as arbitrator in the matter. Learned State counsel has assailed the order. According to her, no suit was pending before the court below at the time an application under Sections 7 and 8 of the Act was moved. According to her, the court acted beyond its jurisdiction in entertaining the petition and appointing the arbitrator.

(2.) The plea has been opposed by learned counsel for the respondent.

(3.) Heard learned counsel for the parties and record perused.