Punjab-Haryana High Court
M/S Shri Vrindavan Rice Mill And Others vs Union Of India And Others on 22 April, 2024
Author: Deepak Sibal
Bench: Deepak Sibal
LPA-812-2024 (O&M) -1- 2024: PHHC:053952-DB IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 121 LPA-812-2024 (O&M) Date of decision: 22.04.2024 M/S SHRI VRINDAVAN RICE MILL AND OTHERS ...Appellants VERSUS UNION OF INDIA AND OTHERS ...Respondents CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MR. JUSTICE DEEPAK MANCHANDA Present: Mr. Mukand Gupta Advocate for the appellants. Mr. Amit Goyal, Addl. AG, Punjab. Mr. K.K. Gupta, Advocate for respondents No.3 to 5-FCI. Mr. Saunam Gill, Advocate for Mr. M.S. Bath, Advocate for respondents No.6 & 8. 3h 2K ok 3 DEEPAK SIBAL, J.(ORAL)
(1) Learned counsel appearing for the appellants contends that the appellants would be satisfied if the present appeal is disposed of by issuance of appropriate directions in terms of the impugned judgment of the learned Single Judge, to the contesting parties to go in for settlement of their dispute through arbitration.
(2) Accordingly, the present appeal is disposed of relegating the wesw, contesting parties to the settlement of their dispute, which is the subject 2024.05.01 17:33 | attest to the accuracy and authenticity of this order/judgment.
LPA-812-2024 (O&M) -2- 2024: PHHC:053952-DB matter of the instant appeal, through arbitration.
(4) All pending miscellaneous application(s) also stand disposed of.
(DEEPAK SIBAL) JUDGE (DEEPAK MANCHANDA) JUDGE April 22, 2024 Nisha Yadav Whether reasoned/speaking? Yes/No Whether reportable? Yes/No NISHA 2024.05.01 17:33 | attest to the accuracy and authenticity of this order/judgment.