M/S Ganesh Dal Industries Thr. Partner, ... vs Union Of India Thr. Secty. Ministry Of ...
2026 Latest Caselaw 2638 Bom

Bombay High Court

M/S Ganesh Dal Industries Thr. Partner, ... vs Union Of India Thr. Secty. Ministry Of ... on 14 March, 2026

  2026:BHC-NAG:4401


                    HIGH COURT LEGAL SERVICES SUB-COMMITTEE, NAGPUR BENCH,
                                            NAGPUR.
                                BEFORE THE NATIONAL LOK ADALAT
                                     CIVIL APPLICATION NO. 936 OF 2022
                                                     IN
                              MISC. CIVIL APPLICATION STAMP NO. 14498 OF 2022
                                                     IN
                                   ARBITRATION APPEAL NO. 9522 OF 2022
                                      M/s Ganesh Dal Industries and another
                                                             Versus
                                                Union of India and others
                  ----------------------------------------------------------------------------------------------
             Shri Gaurav Belsare, Advocate for the appellants.
             Shri A.A.Kathane, Advocate for the respondent no.2 NHAI
                  ----------------------------------------------------------------------------------------------
                                                          ORDER

(Date: 14/03/2026)

The appellants and respondents are present. The appellants and respondent no. 2 have willingly and amicably settled the dispute and filed settlement agreement dated 12.03.2026 on record. It is marked "X" for identification.

In view of the settlement between the parties, the delay in filing the application for restoration of the appeal is condoned. The appeal is restored to its original file.

Terms of compromise are read over and recorded. In view of the compromise, award is passed and the appellants shall be entitled to withdraw the amount of compensation along with accrued interest, after deducting the amount, if any already withdrawn, as per order of the court.

The Arbitration Appeal is disposed of.

Court fees, if any, be refunded to the appellants as per rules.

                           Member                          Member                     Presiding Officer
                         (Amol Patil )                   (Bharat Vyas)          (Ms. Justice Nivedita P. Mehta)
                           Advocate                        Retd.D.J.
Signed by: Mr. S.K. NAIR
              SKNair
Designation: PS To Honourable Judge
Date: 17/03/2026 15:27:39