Jiwa Nand vs National Highway Authority Of ...
2023 Latest Caselaw 17945 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          Arb. Case No.844 of 2023.




                                                                        .

                                          Date of decision: 10.11.2023.


    Jiwa Nand                                                    .....Petitioner.





                                   Versus





    National Highway Authority of India
    and others                          .....Respondents.


    Coram

    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

    Whether approved for reporting?1 No
    For the Petitioner                : Mr.     Harish                        Sharma,
                                        Advocate.



    For the Respondents :                  Mr. K.D. Shreedhar, Senior
                                           Advocate with Ms. Shreya




                                           Chauhan,    Advocate,  for
                                           respondent No.1.





                                           Mr. Anup Rattan, Advocate
                                           General with Mr. Navlesh





                                           Verma and Ms. Sharmila,
                                           Patial, Additional Advocate
                                           Generals,   for  respondent
                                           No.2-State.


    Tarlok Singh Chauhan, Judge (Oral)

Notice. Ms. Shreya Chauhan, Advocate and Mr.

Navlesh Verma, learned Additional Advocate General,

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

appear and waive service of notice on behalf of respondent

Nos.1 and 2, respectively.

.

2. The instant application has been filed under

Sections 29-A (4) and (5) of the Arbitration and Conciliation

Act, 1996, for extension of time of the mandate of the

Arbitrator.

3. From the averments made in the application, I

am fully satisfied that the petitioner has been pursuing his

case honestly, diligently and sincerely by taking all

necessary and requisite steps for the progress of the case

and has not sought any un-necessary adjournments.

4. Therefore, in the given facts and circumstances,

the application for extension of time deserves to be

allowed.

5. Accordingly, the application is allowed and the

time limit for completing the arbitration proceedings in

Arbitration Case No.449/2018, titled as Jiwa Nand versus

National Highway Authority of India and another, pending

before the learned Arbitrator-cum-Divisiional Commissioner,

Shimla, H.P. is extended by a period of six months and the

Arbitrator shall now ensure that the proceedings are

completed by passing an award by or before 31.05.2024.

.

(Tarlok Singh Chauhan) Judge

10th November, 2023.

    (krt)




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