RANJUL BARUAH Vs. NUMALIGARH REFINERY LTD

JUDGEMENT

(1.) This Court while issuing notice in FAO No. 28 of 2001 vide order dated 1-6-2001 directed that till disposal of Misc. (Arb) Case No. 213/2001 pending in the Court of District Judge, Kamrup, further proceedings initiated by the sole arbitrator appointed by the respondent shall remain stayed.

(2.) This miscellaneous petition has been filed for vacating the aforesaid order passed in F.A.O. No. 28/2001.

(3.) I have heard Mr. G. N. Sahewalla, Learned Senior Counsel for the respondent-applicant and also Mr. P.C. Deka, Learned Senior counsel for the appellant-opposite party.