VINOD K.SHARMA, J. - (1.) THIS revision petition arises from an order dated 30.10.2003 passed by the learned Additional District Judge, Chandigarh vide which the application moved by the petitioner under Section 14(1)(a) & (b) of the Arbitration and Conciliation Act, 1996 (for short the Act) was disposed of having been rendered as infructuous.
(2.) THE petitioner M/s. Selvel Media Service Limited moved an application under Section 14(2) of the Act for restraining Mr. M.K. Aggrawal, Chief Engineer, the Arbitrator from continuing with the arbitration proceedings on the ground that mandate of Arbitral Tribunal had been terminated under Section 14(1) and (b) of the Act. The brief facts of the case are that an agreement was executed between the petitioner with the State of Haryana on 15.4.1998 vide which 20 number of hoardings were to be erected on Rajohiri and other 10 number at Yudog Vihar site on the land of Haryana Tourism at Dundahera, Gurgaon. The licence fee fixed was duly deposited by the petitioner along with a bank guarantee as demanded.
(3.) THE Court in Namit Kumar's case ordered that all hoardings throughout the States of Punjab and Haryana be removed and on account of passing of the said order the claim of the petitioner was that the contract between the parties got frustrated as the same was declared to be illegal by the High Court.;