- (1.)HEARD learned counsel for the parties.
(2.)LEARNED counsel for the rival parties are agreed that the impugned order dated 23.06.2006 passed by the High Court be set aside, and that, the objections filed by the appellant on 31.03.1999 be directed to be re -adjudicated by the Assistant to the Deputy Commissioner, Shillong, under Sections 30 and 33 of the Arbitration Act, 1940.
The appeal is disposed of in the above terms. Parties are directed to appear before the Assistant to the Deputy Commissioner, Shillong on 01.07.2014. Since the controversy has been pending for quite a few years, we hope and expect that the Assistant to the Deputy Commissioner, Shillong, will dispose of the matter within four months, from the date of receipt/production of a copy of this order.