LAWS(JHAR)-2019-1-124

SINGHBHUM Vs. STATE OF BIHAR

Decided On January 18, 2019
Singhbhum Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard Mr. Rahul Gupta and Mr. Akshay Verma, counsels appearing on behalf of the appellant.

(2.) Heard Mr. Binod Singh and Mr. Sarvendra Kumar, counsels appearing on behalf of the respondents.

(3.) This appeal has been filed against the order dated 07.06.2002 and decree dated 07.06.2002 (decree signed on 13.06.2002) passed by Learned Subordinate Judge, I, Chaibasa in Miscellaneous Case No. 1 of 2002 (Arising out of Title Suit No. 5 of 1994) whereby the award submitted by learned Arbitrator has been made the rule of the Court under the provisions of Arbitration Act, 1940.