State Of Punjab And Others vs Smart Chip Private Limited And Anr
2022 Latest Caselaw 17225 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(220) LPA-1309-2018 (O&M)
Date of decision: 19.12.2022

STATE OF PUNJAB AND OTHER ..-Appellants
VS
SMART CHIP PRIVATE LIMITED AND ANR ...Respondent

CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present: Mr. Avinit Avasthi, AAG, Punjab for the appellants in LPA-1309-2018.

Mr. R.S. Rai, Senior Advocate with Ms. Rubina Virmani, Advocate, for respondent No.1 in LPA 1309-2018.

38 OK 2K ok

AUGUSTINE GEORGE MASIH, J (ORAL)

LPA-1309-2018 (O&M)

Counsel for the parties are ad idem that the matter may be referred to the sole Arbitrator which has been agreed to by the parties i.e. Justice V.K. Jhanji (retired).

In the light of the above, the dispute as involved in the present case stands referred to the sole Arbitrator for adjudication of the same which

includes the extension vide letter dated 01.06.2015.

The present appeal as well as all the pending civil

miscellaneous applications stand disposed of accordingly.

(AUGUSTINE GEORGE MASI)

JUDGE (VIKRAM AGGARWAL) JUDGE 19.12.2022 Hemant Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

HAMANT

2022.12.21 11:18

| attest to the accuracy and authenticity of this order/judgment