D. N. Patel, J. - (1.) This appeal is Admitted.
(2.) Learned counsel for the respondent waives notices of admission.
(3.) This arbitration appeal has been preferred under Section 37 of the Arbitration and Conciliation Act, 1996 against the order passed by the learned trial Court i.e. Civil Judge, (Senior DivisionI), Ranchi dated 27th January, 2016 in Miscellaneous Case No. 12 of 2015.;