AMARNATH Vs. UNION OF INDIA

JUDGEMENT

(1.) TWO issues which presently await the verdict of the court are :

(2.) THE contention of the respondent is that according to the petitioners own showing a sum of Rs. 2.380/ - only is due to him from the respondent. This application as such did not lie to the High Court. I find nothing in the application from which such an inference may be drawn. Para 5 of the application which pertains to the jurisdiction of the court reads thus :

(3.) WHILE arguing issue No. 2, Mr. Gupta invited my attention to Rule 12 of the Rules made by the High Court in exercise of the powers vested in it u/s 44 of the Arbitration Act (hereinafter as the Act). The Rule reads as under: