- (1.) Heard Sri Shiv Sagar Singh, learned Counsel for the petitioner. Sri H.N. Singh, Senior Advocate, assisted by Sri V.K. Singh appears for the respondent. Petitioner has invoked the writ jurisdiction of this Court against the order dated 10.9.2013 passed by the District Judge in Arbitration Case No. 58 of 2011, M/s. Dharmpal Satyapal Ltd. v. M/s. Dinesh Enamelled Wire Industries (P) Ltd., filed under section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Arbitration Act).
(2.) The District Judge by the impugned order has rejected the petitioner's application paper No. 107-C for the amendment of the claim which the petitioner had preferred before the arbitrator.
(3.) It appears that the respondent had agreed to sell some land to the petitioner. The said agreement provided that in case of any dispute relating to the agreement it shall be referred and settled by an arbitrator.;