Nishant Singh vs Sahara India
2022 Latest Caselaw 4229 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                           REQUEST CASE No.21 of 2021
     ======================================================

Nishant Singh, Son of Surendra Singh Resident of C-32/14-K-4 Chadua Habibpura Annapurna Nagar Colony, P.S.- Varanasi Cantt. District- Varanasi, U.P. Proprietor of M/s. Krishna Trading.

... ... Petitioner/s Versus

1. Sahara India Mass Communication, A Partnership Firm, registered office 319, 320, 3rd floor, Navrang House, 21, Kasturba Gandhi Marg, New Delhi.

2. Chief Manager Sahara India, Mass Communication, A Partnership Firm, registered office 319, 320, 3rd floor, Navrang House, 21, Kasturba Gandhi Marg, New Delhi.

3. Head Printing Department Sahara India Complex, C-2, 3,4, Sector-XI, Noida, P.S.- Gautam Buddh Nagar, District- Gautam Buddh Nagar, U.P.

5. State Head Rastriya Sahara News Paper, Mona Cinema Complex, Gandhi Maidan, P.S.- Gandhi Maidan, District- Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Sanjay Kumar, Advocate Mr. Kranti Kumar, Advocate For the Respondent/s : Mr.Manish Kumar Singh, Advocate Mr. Rajni Kant Singh, Advocate Mr. Kundan Kumar, Advocate Mr. Vijay Kumar Mishra, Advocate Mr. Shovendra Kumar, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE ORAL JUDGMENT Date : 03-08-2022

The instant application has been filed on behalf of the

petitioner under Section 11 of the Arbitration and Conciliation

Act, 1996 seeking appointment of an independent and impartial

Arbitrator for resolution of disputes arisen between the

petitioner and the respondent Nos. 1 to 3 pursuant to an

agreement dated 01.10.2016 which was extended further vide

extension agreement dated 19.09.2017. Patna High Court REQ. CASE No.21 of 2021 dt.03-08-2022

On 13.04.2022, the Court had passed the following

order:-

"Learned counsel for the parties have already entered into an agreement amicably resolving their dispute. Only the terms are required to be reduced into writing and implemented fully.

On joint request, matter is adjourned. List on 20.04.2022."

Prior thereto, on 05.01.2022, the Court had passed the

following order:-

"Shri Sanjay Kumar, learned counsel for the petitioner, states that, in principle, decision for amicable settlement of the dispute stands taken. The terms also stand settled. Only they are required to be reduced into writing. As such, matter be adjourned by three weeks.

Statement accepted and taken on record. List on 2nd of February, 2022."

Learned counsel for the respondents states that the

dispute stands resolved and the payments made.

Statement accepted and taken on record.

However, the parties will endeavour to have the

pending issues resolved amicably, and if necessary, file a

subsequent petition on the same and subsequent cause of action.

Patna High Court REQ. CASE No.21 of 2021 dt.03-08-2022

The instant petition stands disposed of in the aforesaid

terms.

Interlocutory Application(s), if any, shall stand

disposed of.

                                                              (Sanjay Karol, CJ)
Amrendra/PKP
AFR/NAFR
CAV DATE
Uploading Date          04.08.2022
Transmission Date