Punjab-Haryana High Court
Mukesh Kumar (Deceased) Through His Lr ... vs State Of Haryana And Others on 15 April, 2024
Author: Suvir Sehgal
Bench: Suvir Sehgal
Neutral Citation No:=2024:PHHC:050114
Neutral Citation No. 2024:PHHC:050114
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
261 (6 cases) ARB-153-2023
Date of Decision: 15.04.2024
MUKESH KUMAR (DECEASED)
THROUGH HIS LR SUNITA GARG
.... Petitioner
V/S
STATE OF HARYANA AND OTHERS
.... Respondents
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present: Mr. Lajpat Rai Sharma, Advocate for the petitioner.
Mr. Sharad Aggarwal, DAG, Haryana.
***
SUVIR SEHGAL, J. (ORAL)
1. By way of present petition filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 (for short 'the Act'), petitioner has approached this Court for appointment of a sole Arbitrator to adjudicate the dispute between the parties.
2. When confronted with the judgment dated 23.01.2024 passed by this Court in ARB-160-2023 titled as Rajinder Kumar Contractor Versus State of Haryana and others, whereby in similar circumstances, bunch of petitions were dismissed by this Court holding that the claim is ex facie time barred, counsel for the petitioner has sought and is granted permission to withdraw the petition with liberty to approach this Court again with better particulars.
3. Dismissed as withdrawn with liberty as aforesaid.
15.04.2024 (SUVIR SEHGAL)
pooja saini JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
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