State Of U.P. And Another vs M/S Harveer Singh Bulandshahar
2019 Latest Caselaw 1746 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- FIRST APPEAL FROM ORDER No. - 160 of 1996
 

 
Appellant :- State Of U.P. And Another
 
Respondent :- M/S Harveer Singh Bulandshahar
 
Counsel for Appellant :- Standing Counsel
 
Counsel for Respondent :- Manoj Misra,A.K.Shukla,Arun Rana,Ashish Kumar Singh,Prashant Rana,Ravi Kiran Jain,Vinod Sinha
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

The matter which was to be heard with this appeal has been disposed of today as having become infructuous.

The State has lost before the arbitrator and also before the District Court. The stay has been granted since 2001. Only with a view to see whether the State would like to avail alternative dispute redressal mechanism namely conciliation or mediation under Section 89 of Code of Civil Procedure, 1908 they may through the learned Advocate convey this Court if they are willing for mediation. The respondent may also may convey through their Advocate if they would like to seek mediation.

List on 3.4.2019 for hearing.

Order Date :- 27.3.2019

Mukesh