Citation : 2021 Latest Caselaw 4656 Patna
Judgement Date : 15 September, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
REQUEST CASE No.76 of 2020
======================================================
M/s Hindustan Industries and Mining Corporation through its Managing Partner namely Shri Parvesh Kumar Lakhmani a/a 58 years, male, S/o Sri Puran Kumar Lakhmani, office situated at 218, Block- J, New Alipur, Kolkata- 700053.
... ... Petitioner/s Versus
1. The Union of India represented through the General Manager, East Central Railway, Hajipur, Bihar.
2. The Deputy Chief Engineer/ Con/ North for and on behalf of the President of India, E.C. Railway, Mahendrughat, Patna- 800004.
... ... Respondent/s ====================================================== Appearance :
For the Petitioner/s : Mr. Sanjeet Kumar, Advocate For the Respondent/s : Mr. Shekhar Singh, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE ORAL JUDGMENT ====================================================== (The proceedings of the Court are being conducted by Hon'ble the Chief Justice through Video Conferencing from his residential office/residence. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.) =======================================================
Date : 15-09-2021 This application has been moved seeking appointment
of an Arbitrator invoking the powers of this Court under Section
11(4), (5) and (6) of the Arbitration and Conciliation Act, 1996.
It is stated at the Bar that the parties have amicably
appointed the chosen Arbitrator. As such, the present petition
has become infructuous.
The instant petition stands disposed of as having
become infructuous.
Patna High Court REQ. CASE No.76 of 2020 dt.15-09-2021
Interlocutory Application(s), if any, shall stand
disposed of.
(Sanjay Karol, CJ)
Amrendra/PKP
AFR/NAFR
CAV DATE
Uploading Date 17.09.2021
Transmission Date
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