STATE OF JHARKHAND Vs. SHAHI CONSTRUCTION

JUDGEMENT

(1.) Heard Ms. Shristi Sinha, Advocate and Mr. Vikash Kumar, Advocate appearing on behalf of the appellants.

(2.) Heard Mr. Deepak Sinha, Advocate appearing on behalf of the respondent assisted by Mr. Tarun Kumar, Advocate.

(3.) Instant Arbitration Appeal has been filed for setting aside the judgment dated 15.06.2016, passed in Misc. Case No. 2/2012 by learned Civil Judge, Sr. Division-I, Ghatshila, East Singhbhum, whereby award dated 24.12.2011, passed by the learned Arbitrator has been affirmed and the petition under Section 34 of the Arbitration and Conciliation Act, 1996 filed by the appellants has been dismissed.