ABHAY MANOHAR SAPRE,J. - (1.) This appeal is filed against the final judgment and order dated 17.10.2014 passed by the High Court of Punjab and Haryana at Chandigarh in Civil Revision No. 3602 of 2013 whereby the High Court dismissed the revision petition filed by the appellants herein and affirmed the order dated 03.11.2012 passed by Additional District Judge, Jalandhar in Execution SR. No. 37 of 2010 by which the execution petition relating to arbitration award dated 01.06.2001 was dismissed.
(2.) In order to appreciate the short controversy involved in this appeal, few relevant facts need mention infra.
(3.) The appellant is a State owned Corporation engaged in supply of civil commodities in the State of Punjab. Respondent No. 1 is a partnership firm whose partners are respondent Nos. 2 to 4. The firm is engaged in the business of running a rice Mill in Jalandhar.;