- (1.) These appeals, filed by the claimant, are directed against the judgment and order dated 7/8/2001 passed by the Division Bench of the High Court affirming the judgment dated 20/7/1993 passed by the Assistant District Judge No.1, Guwahati in Misc.(Arb.) Case No.72/1992 thereby upsetting the award passed by the Arbitrator.
(2.) Respondent, though served, is not represented today by any counsel on the first call. Even on second call, none appears on behalf of the respondent.
(3.) These appeals are of 2002 and deserve expeditious disposal. We, therefore, proceed to hear Mr. P.K. Goswami, learned senior counsel appearing on behalf of the appellant.;