VINOD K.SHARMA, J. - (1.) THE present C.M. has been filed for staying the operation of the impugned order.
(2.) THE counsel for the parties are agreed that the main case be taken up for hearing. Accordingly, the main case is taken on board for hearing. Heard. This revision petition has been filed against the order dated 19.4.2003 passed by the learned Addl.Civil Judge (Sr. Divn.), Bathinda dismissing the objections filed by the petitioner under Sections 30 & 33 of the Arbitration Act 1940 and making the award rule of the Court.
(3.) PRIMA facie present revision is not maintainable as the order passed by the learned Addl. Civil Judge (Sr. Divn.), Bathinda was appealable and the State did not opt to file any appeal.;