BIHAR STATE TEXT BOOK PUBLISHING CORPORATION LTD Vs. PATNA OFFSET PRESS, A REGISTERED PARTNERSHIP FIRM, P O - BANKIPORE, DISTRICT- PATNA

JUDGEMENT

(1.) This matter has been taken up for hearing through video conference. Learned counsel for the petitioner undertakes that all defects pointed out by the stamp reporter shall be removed, and compliance with the conditions of the notices of this Court with regard to acceptance of e-filing shall be made, without delay immediately upon resumption of physical functioning of the Court, and in any event within one month thereof. Learned counsel for the respondents states that they have no objection in this regard and the matter be taken up on merits in view of the stated urgency.

(2.) The following reliefs as formulated by the petitioner have been claimed in the writ petition

(3.) Ms. Anukriti Jaipuriyar, learned counsel for the petitioner submits that by the impugned order, the learned Arbitrator has taken a view that his mandate has not expired, notwithstanding the provisions of Section 29A of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act') and has further directed the parties to pay the arbitral fee of Rs. 16,42,183/- along with list of issues to be framed.