Ashish Grewal & Ors. vs Union Of India & Anr.
2018 Latest Caselaw 6270 Del

$~2 to 16
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                             Date of Decision: 12.10.2018
+      ARB.P. 589/2018
       ASHISH GREWAL & ORS.
                                                          ..... Petitioners
                              Through   Mr. Uttam Datt and Mr. Tarun
                                        Sharma, Advs.
                     versus
       UNION OF INDIA & ANR.
                                                             ..... Respondents

Through Mr. Mahender Kr. Bhardwaj and Ms.Vinita Kumar Ashutosh, Advs. for R-1.

Ms. Kritika Shukla, Adv for NHAI. + ARB.P. 590/2018 & I.A. No.10817/2018 SATINDER SINGH GREWAL ..... Petitioner Through Mr. Uttam Datt and Mr. Tarun Sharma, Advs.

versus UNION OF INDIA & ANR.

..... Respondents Through Mr. Anil Soni, CGSC with Mr.Abhinav Tyagi and Ms. Priyanka Singh, Advs.

Ms. Kritika Shukla, Adv for NHAI. + ARB.P. 591/2018 & I.A. No.10818/2018 SURENDER RANA ..... Petitioner Through Mr. Uttam Datt and Mr. Tarun Sharma, Advs.

versus UNION OF INDIA & ANR.

..... Respondents

ARB.P. 589/2018 & Connected Pg. 1 of 7 Through Mr. Mahender Kr. Bhardwaj and Ms.Vinita Kumar Ashutosh, Advs. for R-1.

Ms. Kritika Shukla, Adv for NHAI.

+ ARB.P. 596/2018 SATPRAKASH RANA ..... Petitioner Through Mr. Uttam Datt and Mr. Tarun Sharma, Advs.

versus UNION OF INDIA & ANR.

..... Respondents Through Mr. Mahender Kr. Bhardwaj and Ms.Vinita Kumar Ashutosh, Advs. for R-1.

Ms. Kritika Shukla, Adv for NHAI.

+ ARB.P. 636/2018 SURENDER SINGH & ANR.

..... Petitioners Through Mr. Uttam Datt and Mr. Tarun Sharma, Advs.

versus UNION OF INDIA & ANR.

..... Respondents Through Mr. Ajay Digpaul, CGSC with Mr.Jitendra Kr. Tripathi, CGP and Mr. Vipul Agrawal, Adv. for UOI. Ms. Kritika Shukla, Adv for NHAI.

+ ARB.P. 637/2018 SURENDER BHATIA & ORS.

..... Petitioners Through Mr. Uttam Datt and Mr. Tarun Sharma, Advs.

versus

ARB.P. 589/2018 & Connected Pg. 2 of 7 UNION OF INDIA & ANR.

..... Respondents Through Mr.Jitendra Kr. Tripathi, CGP and Mr. Vipul Agrawal, Adv. for UOI. Ms. Kritika Shukla, Adv for NHAI.

+ ARB.P. 638/2018 SAROJ DEVI & ORS.

..... Petitioners Through Mr. Uttam Datt and Mr. Tarun Sharma, Advs.

versus UNION OFINDIA & ANR.

..... Respondents Through Mr. Anil Soni, CGSC with Mr.Abhinav Tyagi and Ms. Priyanka Singh, Advs.

Ms. Kritika Shukla, Adv for NHAI.

+      ARB.P. 639/2018
       SAROJ & ORS.
                                                          ..... Petitioners

Through Mr. Uttam Datt and Mr. Tarun Sharma, Advs.

versus UNION OF INDIA & ANR.

..... Respondents Through Ms. Kritika Shukla, Adv for NHAI.

+ ARB.P. 640/2018 DURGESH RANA & ANR.

..... Petitioners Through Mr. Uttam Datt and Mr. Tarun Sharma, Advs.

versus

ARB.P. 589/2018 & Connected Pg. 3 of 7 UNION OF INDIA & ANR.

..... Respondents Through Mr. Anil Soni, CGSC with Mr.Abhinav Tyagi and Ms. Priyanka Singh, Advs.

Ms. Kritika Shukla, Adv for NHAI.

+ ARB.P. 641/2018 NAVEEN GREWAL & ANR.

..... Petitioners Through Mr. Uttam Datt and Mr. Tarun Sharma, Advs.

versus UNION OF INDIA & ANR.

..... Respondents Through Mr. Mahender Kr. Bhardwaj and Ms.Vinita Kumar Ashutosh, Advs. for R-1.

Ms. Kritika Shukla, Adv for NHAI.

+ ARB.P. 642/2018 VIRENDRA SINGH & ORS.

..... Petitioners Through Mr. Uttam Datt and Mr. Tarun Sharma, Advs.

versus UNION OF INDIA & ANR.

..... Respondents Through Mr. Vinod Diwakar, CGSC with Ms. Kashish Bajaj, Adv for R-1. Ms. Kritika Shukla, Adv for NHAI.

+ ARB.P. 643/2018 AMARJEET RANA ..... Petitioner Through Mr. Uttam Datt and Mr. Tarun

ARB.P. 589/2018 & Connected Pg. 4 of 7 Sharma, Advs.

versus UNION OF INDIA & ANR.

..... Respondents Through Mr. Vinod Diwakar, CGSC with Ms. Kashish Bajaj, Adv for R-1. Ms. Kritika Shukla, Adv for NHAI.

+      ARB.P. 644/2018
       BALWAN SINGH
                                                               ..... Petitioner

Through Mr. Uttam Datt and Mr. Tarun Sharma, Advs.

versus UNION OF INDIA & ANR.

..... Respondents Through Ms. Kritika Shukla, Adv for NHAI.

+      ARB.P. 645/2018
       ASHOK KUMAR
                                                          ..... Petitioner

Through Mr. Uttam Datt and Mr. Tarun Sharma, Advs.

versus UNION OF INDIA & ANR.

..... Respondents Through Mr. Vinod Diwakar, CGSC with Ms. Kashish Bajaj, Adv for R-1. Ms. Kritika Shukla, Adv for NHAI.

+      ARB.P. 646/2018
       RAJPAL SINGH
                                                          ..... Petitioner

Through Mr. Uttam Datt and Mr. Tarun

ARB.P. 589/2018 & Connected Pg. 5 of 7 Sharma, Advs.

versus UNION OF INDIA & ANR.

..... Respondents Through Mr. Vinod Diwakar, CGSC with Ms. Kashish Bajaj, Adv for R-1. Ms. Kritika Shukla, Adv for NHAI.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER

RAJIV SHAKDHER, J. (ORAL)

1 These are petitions in which recourse has been taken to Section 11 of the Arbitration and Conciliation Act, 1996 (in short '1996 Act'). The petitioners claim that despite notice having been issued to the respondents, there has been no movement in the matter. 2 Learned counsel for the respondents, on the other hand, says that in view of the provisions of Section 3G of the National Highways Act, 1956 being in operation, the captioned petitions are not maintainable. According to the learned counsel for the respondents, this aspect of the matter stands concluded by the judgment of the Supreme Court in the matter of: General Manager (Project), National Highways and Infrastructure Development Corporation Ltd. Vs. Prakash Chand Pradhan & Ors., Civil Appeal No.5250 of 2018, dated 16.05.2018. Furthermore, attention has also been drawn to the order passed by this Court on 17.09.2018 in a batch of petitions; the lead petition being Arb. P. No.696/2018. 3 The respondents, in my view, are right and, therefore, these

ARB.P. 589/2018 & Connected Pg. 6 of 7 petitions are dismissed with liberty to the petitioners to take recourse to an appropriate remedy as may be available to them in law. 4 Accompanying applications shall, accordingly, stand closed.

RAJIV SHAKDHER, J OCTOBER 12, 2018 A

ARB.P. 589/2018 & Connected Pg. 7 of 7