STATE OF U.P. Vs. M/S. RAM PAL SINGH MUKHTAR AHMAD
LAWS(ALL)-2012-5-333
HIGH COURT OF ALLAHABAD
Decided on May 11,2012

STATE OF U.P. Appellant
VERSUS
M/S. Ram Pal Singh Mukhtar Ahmad Respondents

JUDGEMENT

- (1.) Heard learned Standing Counsel for petitioners and Sri Anil Sharma, Advocate, for respondent no. 1.
(2.) Both these writ petitions have arisen out of the same arbitration proceedings and the order of Court below making award, rule of the Court.
(3.) Facts in brief giving rise to the present dispute are as under.;


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