VINOD K.SHARMA,J. - (1.) PRESENT revision petition is directed against the orders passed by the learned courts below vide which application moved by the petitioner for making the award rule of the court has been ordered to be dismissed.
(2.) THE petitioner moved an application under sections 14(2) of the Indian Arbitration Act (for short the Act) for filing the award in the Court. The application was filed through the District Manager, Hisar. A specific objection was taken that the application has not been moved by the competent person as the District Manager, Hisar was not authorised to move the said application on behalf of the petitioner.
(3.) LEARNED trial court in this regard framed an issue which is reproduced as under : "i) Whether application under section 14(2) of the Arbitration Act has been filed by competent duly authorized person ? OPR" ;