Anjani Kumar Mishra, J. - (1.) Heard learned counsel for the parties.
(2.) This revision has been filed by the General Manager, North Eastern Railway, Gorakhpur representing the Union of India against the order dated 24.01.2011 passed in Execution Case No.7 of 2001, M/s Variety Industrial Works (P) Ltd. Vs. Union of India, whereby an application dated 04.07.2001 (Application 10-C) for quashing the execution proceedings, has been rejected.
(3.) The facts of the case are that an execution application, 4-C, for execution of an Arbitration award was filed.;