Sandeep Rathore vs State Of H.P. & Another
2021 Latest Caselaw 3704 HP

                                                                             .
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                                        Arbitration Case No. 45 of 2021
                                        Date of Decision 6th August, 2021





    ________________________________________________________

    Sandeep Rathore                                                      ...Petitioner
                                                   Versus





    State of H.P. & another                                              ....Respondents

    Coram                 r
    The Hon'ble Mr. Justice Vivek Singh Thakur, J.

        Whether approved for reporting?1
    ______________________________________________________________
    For the Petitioner:                         Shri Sumeet Raj Sharma, Advocate,
                                                through Video Conferencing.



    For the Respondents:                        Mr. Raju Ram Rahi, Deputy
                                                Advocate General, through Video
                                                Conferencing.




    __________________________________________________________________





    Vivek Singh Thakur, J.(Oral)

It is undisputed that in a petition bearing Arbitration

Case No. 66 of 2021, filed by petitioner under Section 11 of

Arbitration and Conciliation Act, 1996 seeking appointment of

Arbitrator to resolve the dispute between the parties in reference

to present petition, Hon'ble the Acting Chief Justice, vide order

Whether Reporters of Local Papers may be allowed to see the judgment? Yes

dated 24th July, 2021, has appointed an Arbitrator for passing the

award in accordance with law.

.

2 In view of above development, parties are directed to

make submissions, in favour or against the grant of interim stay

as being prayed by petitioner, before learned Arbitrator, which

shall be decided by the learned Arbitrator in accordance with law.

3 Till adjudication and decision with respect to interim

order by learned Arbitrator, interim order dated 4 th May, 2021,

passed in this petition, shall remain in force.

Petition is disposed of in aforesaid terms.

    July 31, 2020                                (Vivek Singh Thakur)
     (ms)                                               Judge