KANSHI RAM Vs. SECRETARY DEPARTMENT OF CO-OPERATION

JUDGEMENT

(1.) THIS writ petition is filed to set aside the award passed by the Arbitrator on 25.5.1973 as confirmed by Annexures P -3 and P -4.

(2.) THE facts leading to the fling of the writ petition briefly be stated as follows: -

(3.) AGGRIEVED by the said orders, the petitioner approached this Court for setting aside the award of the Arbitrator dated 25.5.1978 as confirmed by the Registrar, o -operative Societies and Secretary, Co -operation, Haryana as per orders Annexures P -3 and P -4.