M/S.HARDESH ORES PVT.LTD. v. M/S.MINEIRA NACIONAL LTD.

All these matters were referred to the arbitration under the Act of 1940. It is the grievance of the petitioners herein that while so disposing of, certain observations have been made which are uncalled for and the present civil revision applications are for expunging the said observations. On the other hand, on behalf of the respondents, it is contended that the revisions are not maintainable and, therefore, the same should be rejected.

2. It is not necessary to go into various controversies, including the maintainability of the revisions. Suffice it to say that when the Court refers the matter for arbitration, what is before the Arbitrator are only the claims. The Arbitrator is bound to dispose of the reference uninfluenced by whatever has been said by the Court while referring the matter to arbitration. With the above observations, Civil Revision Applications are disposed of. No order as to costs. F.I. REBELLO, J. ssm.