Ashok Kumar Jain vs National Highways Authority
2021 Latest Caselaw 422 MP

                                                                         1                               WP-4803-2021
                                               The High Court Of Madhya Pradesh
                                                          WP-4803-2021
                                            (ASHOK KUMAR JAIN AND OTHERS Vs NATIONAL HIGHWAYS AUTHORITY AND OTHERS)


                                      Jabalpur, Dated : 02-03-2021
                                             Shri S.K.Chaturvedi, learned counsel for the petitioner.

                                             This writ petition has been filed against the order passed by the
                                      Commissioner, Jabalpur, in his capacity as Arbitrator under Section 3(G)(5)
                                      of the National Highways Act.
                                             In our view, the remedy of the petitioner would be to approach the

                                      Principal, Civil Court by filing objections under Section 34 of the Arbitration
                                      and Conciliation Act, 1996.
                                             Learned counsel for the petitioner prays for permission of withdrawal
                                      of the petition to avail that remedy by relying on the judgment of the Supreme
                                      Court for excluding the period of COVID for the purpose of computation of
                                      the period of limitation .
                                             The petition is disposed of as withdrawn with the aforesaid liberty.

                                            (MOHAMMAD RAFIQ)                              (VIJAY KUMAR SHUKLA)
                                             CHIEF JUSTICE                                           JUDGE

anu

Signature Not Verified SAN

Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2021.03.03 16:25:50 IST