STATE OF H.P Vs. TARUN MAHINDRU

JUDGEMENT

(1.) This appeal is filed by the State of Himachal Pradesh challenging the judgment dt. 11/11/2019 in Arbitration Case No.103 of 2015 of the learned Single Judge of this Court.

(2.) Notice was issued to the respondent and the said notice has also been served on the respondent, but, there is no representation on behalf of the respondent.

(3.) After hearing the submissions of the learned Additional Advocate General, the matter is being disposed of by this judgment.