State Of U.P.Through ... vs M/S Autar Singh Chadha And Company
2018 Latest Caselaw 3910 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- FIRST APPEAL FROM ORDER No. - 883 of 1995
 

 
Appellant :- State Of U.P.Through Superintending Engineer
 
Respondent :- M/S Autar Singh Chadha And Company
 
Counsel for Appellant :- S.C.,P.K.Bisaria,S.C. Mamgain
 
Counsel for Respondent :- Rajesh Tandon
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

It is submitted by Sri Nitin Sharma- Advocate for the respondent that the State in principle has already accepted the arbitral award but as there is a technical issue namely that the matter should be decided by the Uttarakhand High Court and not this High Court as the order  is of Civil Judge, Dehradun which now is in the State of Uttarakhand.

Sri S.K.Mehrotra shall seek instructions and as to the statement of Sri Nitin Sharma- Advocate that the award is already accepted and it is only for the academic purpose that the matter is pending, the matter may be  put an end to here itself.

List on 17.12.2018.

It shall not be treated as part heard to this Bench.

Order Date :- 22.11.2018

Mukesh