AGGARWAL AND COMPANY Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is an appeal filed by the appellant under Section 37 of Arbitration and Conciliation Act, 1996 against the judgment passed by the learned Single Judge of this Court, dated 24.9.2001.

(2.) BRIEFLY stated the facts of the case are that the plaintiff, a contractor, had entered into an agreement with the defendant for the execution of the work relating to augmentation of the Urban Water Supply Scheme to Nahan, which was numbered as 45 of 1993 -94. It was further alleged by the appellant that since a dispute arose in between the parties, the matter was referred to arbitration of S.E. (Arbitration), HPPWD, Solan, who entered into a reference on 20.8.1997 and passed the award on 13.8.1999, which was sent to the Court in accordance with the provisions of Section 14 of Indian Arbitration Act, 1940 to be made the rule of the Court. It was alleged that since the proceedings were to be governed by the Arbitration and Conciliation Act, 1996, the award was not required to be made the rule of the Court.

(3.) BEING aggrieved by the judgment passed by the learned Single Judge, the present appeal has been filed by the appellant. A notice of the appeal was issued to the respondent.