Bhartiya Rashtriya Rajmarg ... vs Manoj Kumar Dixit And Another
2021 Latest Caselaw 5000 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

							    Reserved on 01.02.2021
 
                                                                           Delivered on 19.04.2021     
 
         
 
Case :- APPEAL UNDER SECTION 37 OF ARBITRATION AND CONCILIATION ACT 1996 No. - 12 of 2021
 
Appellant :- Bhartiya Rashtriya Rajmarg Pradhikaran Through Project Director National Highway
 
Respondent :- Manoj Kumar Dixit And Another
 
Counsel for Appellant :- Pranjal Mehrotra
 

 
Hon'ble Saral Srivastava,J.

1. Heard Sri Pranjal Mehrotra, learned counsel for the appellant.

2. The appellant-Bhartiya Rashtriya Rajmarg Pradhikaran being aggrieved by the order dated 06.08.2020 passed by the District Judge, Shahjahanpur in Arbitration Case No.11 of 2016, under Section 34 of the Arbitration and Conciliation Act, 1996 has preferred the present appeal under Section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'Act, 1996') praying for setting aside the order dated 06.08.2020 passed by the District Judge, Shahjahanpur.

3. It is submitted by the learned counsel for the appellant that controversy involved in present appeal is identical to Appeal No.8 of 2021.

4. The controversy involved in the present appeal has already been decided by this Court in Appeal No.8 of 2021 (Bhartiya Rashtriya Rajmarg Pradhikaran Vs. Smt. Manju Dixit and Another) under Section 37 of Arbitration and Conciliation Act, 1996 by judgement and order dated 19.04.2021 consequently, the present appeal is dismissed in the light of judgment dated 19.04.2021 in Appeal No. 8 of 2021.

Order Date :- 19.4.2021

Sattyarth