Karnataka High Court
The Chief Enginer I D vs Sri A Prabhakar Reddy on 22 September, 2010
Bench: N.Kumar, Subhash B Adi
IN 'I'HE HIGPI COURT OF KARNATAKA CIRCUIT BENCH AT GULBARG-A Imymmawmnslwna22fi>DAY<n?SEPT@wHfi§%2§i¢3 u PRESENT THE H<:)N'B1.I~: z»1§«z.JUs':'%i%:§f%§:ULM;m.i: " AND . THE I-ION'I:3LE MR.JUS'1'i§V§i%§i_:'S§§I3H,#'aSIfiV':B.;5gI)I B7£?fI'\7\/EIEN: i .' 1' 1.
The Chief Krishna Bha1"gya_"J;i'i'21"--.Nigaajm 'Lt_(:¥4__, ' Canal Z01_1_(§ N012". 1E§¢n1!:1V1:;{ri.%58 2 2 Sh()ra.p1::V;* GL1ibE11'g3-DiSi.YiC'T . ~
2. '1'11e_ExecL1'Jti\fc .E}£j1giA11_eé2"%VI . D K1'ish1j§1aVBhag;yéi d_ala i\Eigan1 'Ltd., A" "IBC '-Dfvig-1o11».N0. I, 'Kai/11'b11a1vi No.1, Sh'or,ap1.1_r 7I_"a}i,1k, Khfibaqyrpkfimcp .u APPELLANTS (BY 'S_ f 2T As; iC i;_;.71"->A'i'11,, ADV) ,_ .VE3ri';A.Prabhakar Roddy ._ ~__Ei*1gi'1V1:te;'ing Cm1t.r2;1<:i:(>1' V' I~'1z:1§t. No.4()4, l3hzm11 Encriavi:
= .. V x S1]:I'1c1c1'r1z1.gg;21.1', E1'1'21g2'1d(.ia-1 }~iy(:iL=.r2'1':.'::z;1('i W £500 038. [=3
2. Sri.K.S.Ram1asw'a1iiy H()I'1'3f)IC Sole Arbiiiraiior Reid, Chief Eliigirieei"
511/47, "SREE3NIKI3'I'Ai\E", 8"' Cmss. West of Ka11a1_kapura Road. "fit:B1()()k.JayE1l'1E1.g£1E", _ -- I32-1'1'1gz110re -- 560 082. RE3SE?()_i_\iii)£Z}\i"F.S J (BY SR1 .AM E+3E=2'I' KUMAR I)ESI*iPAN;i)E,:A_1§>V'_FO'¥%._'}{~V1» ' _ R~2sER\/131)) * ~ "
This MFA is fi1ed,..U /SVA'-3'?£'V1'){b'}'»k' of A'1'i3it.rg1i:i011 and Conciliation Act agE1iI1St', U.1€ TJLz:d,s§1nVe1;i."and Award dated i8.09.2008 passed in AC_i'Noe._]V":/2005on_the file of the Principal District VJL1dgC_.... ._E3ij.api11':, ci'i~snii_ss.ed the peiiition filed by the appeliéints. ' ' T his 3-ip})e*;11.""""e011iii1-gi".__c$;3for admission today, Mr.N.KUMAR;»,_J-. "d.;C1ixre_r'ed"'t'i1;9i _:ft)1iQfwii1g:
~ V.'Gij'i>4GMEN'r ,--'iThis is .ib};""i1'1e Krishna {31121g\;a J 21121 Nigam L'i:1iii,'ed *fEi'1£ii1r:1.1giz1gWi.he o1*c1e:r passecl by the Principal A[).is1:1_*-icif~.JLiCV1gé,_.?11_ph()1di1'1g the award of the A1'bit.1*a1 '_I'3'ib1'mal,__é12i.ci:?'dismissing the appiicat.i011 under sec:i'_i(.m 34 eii'..i:.he i1X';*"r3ii.1'z'-1t.i()1'1 and Conciliatioii Act:, 1996 (for short". _' 2_}'1.(T1;(?'ii'i§1fl£33' 1'ei'c1'red to as; I/Xcrtf}. L/X Court: 1'C(11,.Ii1'(,'.S to be set aside on that s1'}01'ti §;'1'c)u.r1d. He also subliiitfed that: this court in MFA 3167/2005 1'eii'er21i:eci the aforesaid \~'i(?.\V which was i;a.ke1i ('.vE§1V'}.i_':'(".>l'._V by this court and Apex Court: and ailowcd the: z;1})}.3.s;'ii_; .1353; Krishna Bhagya Jala Nigaln Liriiitieci and %:..}V_i_"c appeal filed by the C()I'}11'£1Cf'.()f',.....by ii_;sW'"(j)i§{li;é:°i v'('}v1V11§\ d'' 0' 18.01.2010. "I'h.e Special Leave I:?§3l..it:iuiz1:v ziggihiiiisi:4't.h:e___s21i£i order was dismissed uphoidi1i.g_ the {>.Qi1"t.er'11,iQii1"s-': "I"
the question invoivecl is CT0\'("3VI'CE.C_{."I;')'\f thhé a1fGrg:s"z-1i&i~-:j'i.icigine1"1ti"
and impugned orders £1.I'{'3 to asigic.
Per'COVIsi'f.;u'Ei.,.A4tgh(é"~§c"2'i:*1i@'d Courisci z1ppe2.1.ri11g for the 1*esp0nde1'1if' {_1i"d_nVOi; tiis'pii_.&e the fact that i:1'1_is courts and .._Apex.»§-C0L'1~r't a1'1'd=.,i11 tjlle aforesaicl Juc1gn1e11i:, which is V0'.'C()iiifil'_fHC.(i"b}'.L;["i1¢ Apex C0u1'ts, it is held tiiatg claiise 29 do not A(?()l"1S1',i1".1-.'.v.ih§@ arbit':r221i'ior1 21gree.1"r1e1s1t.. Now the Iiiaiicr is [before '.;}'1VC.VCOI1si.ii.1.1t.ioz1 I-3c1'1(:11. In iliat. View of the 11'1at:t(:.I' .,f'1'~:=,sLi1t)n'1it's i.1'1ai, this Court, shouid await, the J1.1(igJ11e1'1.{, of __"'0'.'i'1'1Aé; C0.l'1S1,ii.l1I'i()I"] I}3<3n(:is1 0f'iI'1cApcx (3<;;urI..
67. This case is to be decided as the law stmids ioday. it is not in clispuu-3 that. tiae Apex Court, ceurii in the number 02' J1.t_dgi11e1'1t:S has held of the c011t1'a(:t. does not (:01'1si:ii.i.1i.e .0 i and the aggrieved has to file (rixriieié arnoums Claimed. In View .01'-..i.i1c% ijFL1_1'<,i'gr1icrt1i"v" MFA 2407/2005 connected \\%i'i:tI'}'i',V:':'af{VIf'A ii 31.0075/2005 ciateci 18.01.2010, confirmed' we hereby ailow the appeal and set as well as the order and reserve right; to proceedings as 29. Hence we pass the following:
«ORDER V i is allowed (i_i),.__" ~1L10~ie imprigaied order of the Disitriet. Judge and in1p1..1g,;11ec.i sgixvarcii passed by the Aiiyiiraior are .'he1'e}.:>y set av.-3-ic'ie. Libc:'i_y is resseiveci to L'), respondcrms to initiate. pr0(',Cc(11i1'1gs 1..mdc:?r ciaiusc 29.
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