Sachin Sharma vs Land Acquisition ...
2023 Latest Caselaw 8495 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Arbitration Case No. 416/2023 Decided on: 26.06.2023

.

    Sachin Sharma                                             .....Petitioner.

                                   Versus

Land Acquisition Collector-cum-competent authority & Ors.

....Respondents.

................................................................................................ Coram

The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner : Mr. Loveneesh Singh Thakur, r Advocate.

For the respondents : Mr. Varun Chandel, Additional Advocate General, for respondent No.1.

Mr. Shreya Chauhan, Advocate, for respondents No.2 and 3/NHAI.

Jyotsna Rewal Dua , J

The present petition has been filed under Section

29A(4) & (5) of the Arbitration & Conciliation Act, 1996 with a prayer

for extension of time in completing the arbitration proceedings.

2. Learned counsel on both sides have jointly submitted

that similar petitions have been disposed of by the Coordinate

Benches of this Court by granting extension to the learned Arbitrator

by six months for deciding the arbitration proceedings. Reference in

this regard has been made to order dated 13.01.2023 passed in

Whether reporters of the local papers may be allowed to see the judgment?

Arbitration Case No.02 of 2023, order dated 22.03.2023 in Arb.

Case No.36 of 2023 alongwith connected matters and order dated

.

03.05.2023 passed in Arb. Case No.86 of 2023 and the connected

matters.

In view of above submissions and the orders passed in

similar matters, this petition is also disposed of on the similar lines.

Hence, time for completion of arbitration proceedings by the

Divisional Commissioner Mandi, Division Mandi-Sole Arbitrator in

case under reference is extended by six months, to be reckoned

from today. The parties, through their learned counsel, are directed

to appear before the learned Arbitrator on 30.06.2023. Pending

miscellaneous application(s), if any, also stand disposed of

Jyotsna Rewal Dua

Judge 26th June 2023

(rohit)