Punjab-Haryana High Court
Rajinder Kumar Contractor vs State Of Haryana And Others on 21 March, 2024
Author: Suvir Sehgal
Bench: Suvir Sehgal
Neutral Citation No:=2024:PHHC:041005
2024:PHHC:041005
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(121) ARB-460-2023
Date of Decision:- 21.03.2024
RAJINDER KUMAR CONTRACTOR ...PETITIONER
VERSUS
STATE OF HARYANA AND OTHERS ...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present: Mr. Vivek Khatri, Advocate for the petitioner.
Mr. Aman Bahri, Addl. A.G., Haryana.
***
SUVIR SEHGAL, J.(ORAL)
1. By way of instant petition filed under Section 11 (6) of the Arbitration and Conciliation Act, 1996, petitioner has approached this Court for appointment of an independent person as 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, a 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 Dismissed as withdrawn with liberty as aforesaid.
21.03.2024 (SUVIR SEHGAL)
kamal JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
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