BHARAT MISHRA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2019-1-108
HIGH COURT OF JHARKHAND
Decided on January 25,2019

Bharat Mishra Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary - (1.) Heard Mr. S.J. Roy, counsel appearing on behalf of the appellant.
(2.) Heard Mr. Shivam Kumar Advocate assisted by Ms. Kumari Sugandha, counsel appearing on behalf of the respondents.
(3.) This appeal under Section 37 of Arbitration & Conciliation Act, 1996 is directed against the order date 02.05.2005 passed in Misc. Case No. 08 of 2001 by learned Subordinate Judge-I, Chaibasa, West Singhbhum, whereby the award dated 28.02.2001 passed by sole Arbitrator has been set-aside. SUBMISSIONS OF THE APPELLANT;


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