PUNJAB STATE ELECTRICITY BOARD Vs. JAY BEE INDUSTRIES

JUDGEMENT

(1.) COUNSEL states that deficiency in Court fee has been made good. In view of this, application is allowed and delay in filing the Court fee stands condoned.

(2.) IN this case, while deciding application under Section 9 of the Arbitration and Conciliation Act, 1996, the Court below, on appraisal of evidence, has said that the dispute has arisen between the parties in connection with execution of the contract and matter as such, is referable to an Arbitrator. IN view of this, appellants have been restrained from effecting alleged recovery unilaterally. This Court feels that the order passed is perfectly justified and needs no interference.