- (1.) Leave granted.
(2.) A contract was entered into on August 31, 1951 between the appellant and the respondent for cutting of trees marked by the Chief Conservator of forest in Andaman and Nicobar Islands.
(3.) Certain disputes between the parties having arisen in respect to this contract, a reference was made to arbitration for different periods. Ultimately an award was passed pursuant to such reference. In the course of the award a finding was given by the Umpire that the order passed on May 24, 1963 under the Defence of India Act is invalid.;