GH MOHI-UD-DIN Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) THIS is a petition for the admission of civil miscellaneous first appeal directed against the order dated 18 - 11 - 1988 passed by the learned District Fudge. Pulwarna, rejecting the appellants application for a temporary injunction in an arbitration petition filed by him u/s20 of the J&K Arbitration Act.

(2.) , It appears that for effecting repairs on the Arwani bridge which the concerned department had taken up itself, the appellant was allotted the work for Supply of labour component on 2 -9 -1998 Soon thereafter the respondents invided tender for the said work which, has offended the appellant, Allegedly, he has already invested about Rs. 175 lakhs on the said work. He, therefore, filed an Arbitration Petition before the learned District Judge, Pulwama, along with an application for interim relief praying that pending finalization of proceedings before the Court and before the Arbitrator, the respondents be restrained from receiving tenders from any person and from interfering with the execution and completion of the Work.

(3.) THE Learned District Judge after hearing the parties rejected his application for interim, relief and hence his appeal.