R.L.Anand,J. - (1.) M/s. Shivalik Construction Company (hereinafter called "the Company") has filed the present civil revision and it has been directed against the order dated 4/9/1998, passed by the Court of Additional District Judge, Rupnagar who allowed the appeal of the State of Punjab and set-aside the order dated 27/7/1995, passed by the Court of Senior Sub Judge, Ropar, who had allowed the objection of the Company under Sections 30/33 of the Indian Arbitration Act and the award dated 4.3.1993 made by the Arbitrator was set-aside.
(2.) Some facts can be noticed in the following manner: Work was allotted to the Company by the State of Punjab. The dispute arose between the Company and the State and the Director State Transport, Punjab, Chandigarh, was appointed as an Arbitrator who gave the award on 4.3.1993. An application was filed under Section 14 of the Indian Arbitration Act by the Company seeking the direction to respondent No. 4 to file the award dated 4.3.1993 alongwith all the proceedings
(3.) Notice of the application was given to the respondents. Subsequently, the Arbitrator sent the award alongwith the report to the Court.;