SHORA AND CO. Vs. MANAGING DIRECTOR J&K HANDICARFTS

JUDGEMENT

(1.) The Civil Revision on hand is directed against the order of Ld. Addl. District Judge Srinagar in execution petition titled Shora and Co. v/s Managing Director, J&K Handicrafts (file No.07/Execution) whereby Ld. Judge has held the decree dated 25.11.1991 without jurisdiction, a nullity in law and thus not executable.

(2.) The background facts discernible from the record available on the file need to be noticed, in the first instance.

(3.) The petitioner on 31.10.1992 filed an application in this Court under Section 20 J&K Arbitration Act, for reference of disputes that had arisen between the parties, to the Arbitrator. The application was allowed and the dispute referred to the Arbitrator designated in the agreement. The Arbitrator entered upon the reference and submitted his award to the Court. Notice on filing of the award was issued to the parties and the parties given an opportunity to file objections, if any, to the award and show cause why the award be not made rule of the Court.