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Judgment
8 paragraphs · 124 wordsLeave granted.
In view of judgment of this Court in Va Tech Escher Wyass Flovel Ltd. v. MPSE Board & Another, (2011) 13 SCC 261 having been overruled and
as the High Court has relied on Judgment in C.R. NO.353 of 2004, Mahesh Chandra Garg v. State of M.P. and Ors. decided on 23.2.2010 which was
based on Va Tech (supra), the impugned order is set aside and the matter is remanded to the M.P. Arbitration Tribunal so that the said Tribunal can
deal with the matter on merits in accordance with law.
The appeals are disposed of.
The parties may appear before the Tribunal for further proceedings on 9th July, 2018.Â
The appellant may serve a copy of this order on the respondents.