STATE OF TRIPURA Vs. HIMANGSHU BIKASH SAHA

JUDGEMENT

(1.) By this appeal, filed under Section 37 of the Arbitration and Conciliation Act, 1996(for short, the 'Act'), the appellants herein, challenged order, dated 10.06.2010, passed by learned District Judge, South Tripura, Udaipur, in TS(ARB) No.03 of 2009, on an application filed before that Court, under Section 34 of the Act.

(2.) Heard learned counsel, Mr. Nepal Majumder for the appellant and learned senior counsel, Mr. S.M. Chakraborty, assisted by learned counsel, Mr. Suman Bhattacharjee for the respondent.

(3.) Facts noticed, may be summarized thus: