M.R.VERMA - (1.) This order shall dispose of the question as to whether this Court has the jurisdiction to entertain this application under Sections 14(2) and 17 of the Indian Arbitration Act, 1940 (hereafter referred to as the Act).
(2.) I have heard the learned Counsel for the parties and have also gone through the relevant records.
(3.) It is not in dispute that on an application under Section 20 of the Act made by the claimant, the learned Senior Sub Judge, Solan after complying with the due procedure allowed the application and referred the dispute between the parties to the Arbitrator vide his order dated 8.1.1998. The Arbitrator has made the award. Hence, this application has been moved by the claimant under Sections 14(2) and 17 of the Act praying for directing the Arbitrator to file the original award dated 22.7.1999 in the Court together with all connected record and documents and issue of notice by this Court to the parties regarding filing of award and affording opportunity to them to file objections, if any, against the award.;