JAI SINGH Vs. MANGTOO

JUDGEMENT

(1.) THIS petition and Civil Miscellaneous Petitions Nos. 12 to 39 of 1961 purport to be under Article 227 of the Constitution of India and in the alternative under paragraph 35(1)(a) of the Himachal Pradesh (Courts) Order, 1948. Common questions of law arise in the aforesaid petitions and I propose to dispose of all of them by this order.

(2.) THE petitions are directed against orders of the learned Additional Subordinate Judge Mandi whereby applications filed by the petitioner for the filing of an award under Section 14 of the Arbitration Act of 1940 were thrown out on the ground that the same were not maintainable.

(3.) THE prayer of the petitioner is that this Court may order the award to be filed in the appropriate Court and pass such other order as may be deemed to be fit and expedient.