ANUBHA RAWAT CHOUDHARY, J. - (1.) Heard Mr. K.M. Natraj, learned Senior Counsel and Additional Solicitor General of India appearing on behalf of the appellant alongwith Mr. Parijat Kishore and Mr. A.K. Mehta, Advocates.
(2.) Heard Mr. Ajay Krishna Chatterjee, learned Senior Counsel appearing on behalf of the respondent alongwith Mr. Rohitashya Roy and Mr. Vibhor Mayank, Advocates. Factual background of the case
(3.) This appeal has been filed against the judgment dated 23.08.2010 (Decree sealed and signed on 04.09.2010) passed by the learned Subordinate Judge-I, Dhanbad in Title (Arbitration) Suit No. 76/2002, whereby the learned court below has been pleased to partly allow the objection filed under Section 30 of the Arbitration Act, 1940 in respect to Issue No. 6 only and rejected the other objections to the award and thereby upholding the Award passed by the Sole Arbitrator and making the award a rule of the court after deleting an amount of Rs. 11,99,695.86 towards Sales Tax relating to Issue No 6.;