H.K. Sema, B.N. Srikrishna, JJ. - (1.) Leave granted. This appeal is disposed of with the direction that an application filed by the appellant on 10-1-2001 be placed before the Hon'ble the Chief Justice of the Punjab and Haryana High Court for passing necessary orders under Section 11 of the Arbitration and Conciliation Act, 1996 in terms of the decision of this Court rendered in SBP & Co. v. Patel Engg. Ltd., 2005 (8) SCC 618.
(2.) The judgment of the High Court dated 20-5-2004 as well as the judgment of the Civil Judge dated 6-1-2003 are accordingly set aside.
(3.) The appeal stands disposed of.;