SAIF-UD-DIN (KH ) Vs. STATE OF J&K

JUDGEMENT

(1.) THIS order will govern the revision petition in hand presented by Mr. Abdul Majid Dar, whereby the orders dated 06.08.2003, 19.06.2003 and 11.03.2003 passed by learned Principal District Judge, Srinagar have been assailed.

(2.) HEARD . Mr. Dar while addressing arguments argued that arbitrator has submitted the award which pertains to the dispute of the year 1975 between the parties. The leaned Principal District Judge, Srinagar put the parties to notice after award came to be filed. Petitioner has not filed objections to the award and prayed that award be made rule of the Court, but the respondents objected the award by the medium of objections. The learned judge has framed issues vide order dated 11th March, 2003 and directed the parties to address arguments.

(3.) THE learned counsel for the parties addressed arguments and case was reserved for judgment. But instead of passing judgment, the learned judge vide order dated 19th June, 2003 asked the respondents to lead evidence at the first instance and then vide order dated 6th August, 2003 issued summon to the witnesses.