SHIVALIK FOREST CO. Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The substantial question which requires determination is "whether there is sufficient cause for the failure of the objectors Counsel to appear in the Court when the proceedings were called on for hearing".

(2.) Shortly stated, the Deputy Commissioner, Mandi entered into reference with respect to the disputes between the parties pursuant to orders dated March 29, 1976 made by this Court. The learned Arbitrator gave his award dated September 24, 1985 and filed it in the Court for making it a rule of the Court.

(3.) Notices were sent to the parties for filing objections, if any, within the prescribed period. The objectors M/s. Shivalik Forest Co., filed objections alleging that the learned Arbitrator has misconducted himself and the proceedings. The opposite party contested the aforesaid objections. As a sequel, issues were framed and the parties led evidence. The case was then listed for final hearing. However, vide orders dated September 28, 1988, the objections stood dismissed in default.