_________________________________________________________________ vs M/S Prashanti Surya Construction Co. & ...
2024 Latest Caselaw 15547 HP

Himachal Pradesh High Court

_________________________________________________________________ vs M/S Prashanti Surya Construction Co. & ... on 22 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

Arb. Appeal No. 34 of 2023 Decided on: 22nd October, 2024. _________________________________________________________________ Himachal Pradesh Bus Stands management & Development Authority.

...........Appellant

Versus M/s Prashanti Surya Construction Co. & Anr.

...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua,

1 Whether approved for reporting?

_________________________________________________________________ For the appellant: Mr. Mohit Thakur, Advocate.

For the respondents: Mr. Sunil Mohan Goel, Sr. Advocate with Mr. Vishwajeet Singh Chauhan, Advocate.

Jyotsna Rewal Dua, Judge

Learned counsel for the appellant submits that

the appeal was against the interim order. During pendency of

the appeal, main award has been passed. Hence, this appeal

has been rendered infructuous. Accordingly, the present

appeal is disposed of as having been rendered infructuous

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

Pending miscellaneous application(s), if any, also

stand disposed of.

Jyotsna Rewal Dua Judge October 22, 2024 R.Atal