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Jivesh Mishra vs Arbitrator/ Commissioner
2021 Latest Caselaw 423 MP

Citation : 2021 Latest Caselaw 423 MP
Judgement Date : 2 March, 2021

Madhya Pradesh High Court
Jivesh Mishra vs Arbitrator/ Commissioner on 2 March, 2021
Author: Chief Justice
                                         1                                   MP-845-2021
          The High Court Of Madhya Pradesh
                      MP-845-2021
                    (JIVESH MISHRA Vs ARBITRATOR/ COMMISSIONER AND OTHERS)

1
Jabalpur, Dated : 02-03-2021
      Mr. Nityanand Mishra, Advocate for the petitioner.
      Mr.           Bramhadatt       Singh,   Government       Advocate       for   the
respondents/State.

Learned counsel for the petitioner wants to study the relevant judgments and argue whether Section 14 of the Arbitration and Conciliation

Act, 1996 would be applicable to the proceedings of the arbitration under Section 3G(5) of the National Highways Act, 1956 prior to passing of the award.

List after two weeks.



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


C




         Digitally signed by
         CHRISTOPHER PHILIP
         Date: 2021.03.03 14:19:05
         +05'30'
 

 
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