NAHAMI AND CO Vs. UNION OF INDIA

JUDGEMENT

(1.) Request/Application in terms of section 11(6) of the Jammu and Kashmir Arbitration and Conciliation Act 1997 (for short Act of 1997) was made by the applicant. This Application is registered as A.A.01/2003. Shri A.A.Sidique (Chief Engineer) was appointed as Arbitrator vide order dated 05th March, 2007. The Court, vide order dated 03rd March, 2010, allowed the CMP No. 22/2009 and permitted the applicants to place on record the Arbitration Award dated 11-12-2009. In terms of the same order, the parties were given liberty to file objections within two weeks.

(2.) Honble the Chief Justice, vide order dated 17-02-2014, made reference to larger bench for an authoritative pronouncement in respect of question of considerable importance, viz. whether an Appeal would be competent before the Court of District Judge or before the Single Bench of the High Court.

(3.) The matter was listed before this Bench on 10-07-2014. It was directed to be listed again subject to orders of Hon'ble the Chief Justice.