BELGAUM CO -OPERATIVE COTTON SPINNING MILL LIMITED P.O. PANT BALEKUNDRI TALUK 85 DISTRICT BELGAUM REPRESENTED BY ITS DIRECTOR MR. N.B.KHAMAGANNI DIRECTOR Vs. M/S BHADARY UDYOG LIMITED SURVEY NO. 198/1 AND 198.2 MANCHALAPURA ROAD RAICHUR REPRESEN

JUDGEMENT

(1.) LEARNED High Court Government Pleader is directed to take notice for respondents. The respondent No. 1 filed arbitral proceedings in case No. 1/2001 claiming certain amount. An award was passed by the Arbitrator as against the petitioner. The said award is sought to be questioned under Section 34 of the Arbitration and Conciliation Act, 1996 before the learned District Judge. The Registry it appears had raised an objection that the petitioner is required to pay the requisite stamp duty under the Karnataka Stamp Act, 1957. The said objectiorl by the Registry of the Court was upheld as again; t, which the petitioner is before this Court.

(2.) WHEN the matter is taken up both the learned counsel submit that Lhe subject matter of this writ petition is covered by a ruling of the Apex Court in the case of M. Anasuya Devi and Another Vs. M. Manik Reddy and Others, JT (2003) 8 SC 276 .

(3.) SMT . M C.Nagashree learned High Court Government Pleader appearing for respondents is permitted to file memo of appearance within four weeks