NATIONAL HIGHWAY AUTHORITY OF INDIA Vs. HARINARAYAN SAHU

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal has been filed on behalf of National Highway Authority of India Ltd. (NHAI) for setting aside the order dated 21.06.2013 passed in M.A. No. 07 of 2011, by which learned Sub-judge-I, Supaul, has dismissed the miscellaneous case filed on behalf of appellant under Section 34 of the Arbitration and Conciliation Act, 1996.

(3.) A Division Bench of this Court in the case of Shivam Housing Private Ltd. v. Thakur Mithilesh Kumar Singh since reported in 2015 (3) PLJR 876, has held that