Samagra Shiksha Abhiyan ... vs M/S Manjeet Plastic Industries ...
2023 Latest Caselaw 12690 P&H

                                                        Neutral Citation No:=2023:PHHC:104222




C.R. No.3178 of 2023 (O&M)               -1-                     2023:PHHC:104222



IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                        C.R. No.3178 of 2023 (O&M)
                                        Date of Decision:10.08.2023

Samagra Shiksha Abhiyan Authority                                   ...Petitioner


                                        Vs

M/s Manjeet Plastic Industries and another                         ...Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI Present: Mr. Sanjeev Sharma, Senior Advocate with Mr. Shekhar Verma, Advocate for the petitioner.

Mr. M.L. Sarin, Senior Advocate with Ms. Hemani Sarin, Advocate Ms. Purnima Malik, Advocate for the caveator-respondent No.1

-.-

HARSIMRAN SINGH SETHI J. (ORAL)

Learned senior counsel for the respective parties conceded the fact

that the objection petition under Section 34 of the Arbitration and Conciliation

Act, 1996 filed by the petitioner against the award dated 14.01.2022 has already

been heard by the Additional District Judge, SAS Nagar, Mohali and the orders

were reserved in the month of July, 2023 and the next date given for

pronouncement of the judgment is 14.08.2023.

Keeping in view the said fact, once the main objection petition filed

by the petitioner under Section 34 of the Arbitration and Conciliation Act, 1996

has already been heard and the orders have been reserved, passing of any order by

this Court, at this stage, qua any interim order passed during the pendency of the

petition filed under Section 34, will serve no purpose especially when status of

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C.R. No.3178 of 2023 (O&M) -2- 2023:PHHC:104222

the main petition is for pronouncement of the order on 14.08.2023, and the next

date of hearing in the execution petition filed by respondent No.1 is 31.08.2023.

In the interest of justice so that the parties do not suffer any

prejudice, the Court, which has heard the objection petition filed by the petitioner

under Section 34 of the Arbitration and Conciliation Act, 1996 and has already

reserved the order in the month of July, 2023, and has fixed 14.08.2023 for

pronouncement of the order, is requested to pronounce the final order by the next

date fixed or before 29.08.2023 so that the parties could avail appropriate remedy,

which they deem fit.

The present petition is disposed of with the above direction.

                                                (HARSIMRAN SINGH SETHI)
                                                       JUDGE


August 10, 2023
Pankaj*                   Whether speaking/reasoned             Yes/No
                          Whether reportable                    Yes/No

Neutral Citation No:=2023:PHHC:104222

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