JAMMU DEVELOPMENT AUTHORITY Vs. SHANTI SAROOP TH LRS

JUDGEMENT

(1.) THE judgment passed by a Learned Single Judge of this court is being assailed on meritsd as well as on the plea that the appellant was not given any opportunity to raise objections to the award given by the arbitrator.

(2.) THE Learned Single Judge in the judgement under appeal has mentioned that a counsel had put in appearance on behalf of Jammu Development Authority on 3rd Dec.99. It has been further observed that "...it was stated by both the learned Counsel that they have instructions from their respective clients to appear before this Court and to accept notice regarding filing of the award." As there was failure to file the award, further directions came to be given.

(3.) IN ground 18 and 19 of the Appeal, it is submitted as under: -