- (1.) We are informed that there is a dispute with regard to the validity of the Award Pending before the Civil Judge, Mangalore. We, therefore, do not consider that these two cases are fit cases for interference under Article 136 of the Constitution. It is open to any of the parties to approach the Civil court for any interim order protecting the interest of party. The orders under challenge are ultimately subject to the decision in the Arbitration case. The Civil court is directed to dispose of the arbitration proceedings expeditiously. With these observations, special leave petitions are dismissed.;