Hitanshu Jishtu And Anr vs Snajay Ronta
2024 Latest Caselaw 14730 HP

Himachal Pradesh High Court

Hitanshu Jishtu And Anr vs Snajay Ronta on 1 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Arb.Case No.526 of 2024 Decided on: 01st October, 2024. _________________________________________________________________

.

Hitanshu Jishtu and Anr. ....Petitioners

Versus

Snajay Ronta ...Respondent _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua,

1 Whether approved for reporting?

For the petitioners:

r to _________________________________________________________________ Mr. Suneet Goel, Advocate.

For the respondent: Ms. Mamta Bhatwan, Advocate vice Mr. Sanjay Kumar Sharma, Advocate.

Jyotsna Rewal Dua, Judge

Learned counsel for the petitioners submits that

the learned Arbitrator has already entered upon the

reference. The petitioners intend to move appropriate

application under Section 17 of the Arbitration and

Conciliation Act, 1996.

2. In view of aforesaid submission, present petition is

disposed of with the directions that interim orders dated

Whether reporters of Local Papers may be allowed to see the judgment? yes

22.04.2024 and 09.09.2024 shall continue to remain in

force for a further period of four weeks from today.

Pending miscellaneous application(s), if any, also

.

stand disposed of.

                                                  Jyotsna Rewal Dua
                                                        Judge
    October 01, 2024
       R.Atal




                   r        to