Citation : 2024 Latest Caselaw 7872 P&H
Judgement Date : 15 April, 2024
Neutral Citation No:=2024:PHHC:050146
Neutral Citation No. 2024:PHHC:050146
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
261-4 ARB-156-2023
Date of Decision: 15.04.2024
M/S SHREE JAGDAMBAJI TUBEWELL, NARNAUL
.... Petitioner
V/S
STATE OF HARYANA AND OTHERS
.... Respondents
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present: Mr. Lajpat Rai Sharma, Advocate for the petitioner.
Mr. Sharad Aggarwal, DAG, Haryana.
***
SUVIR SEHGAL, J. (ORAL)
1. By way of present petition filed under Section 11(6) of the Arbitration
and Conciliation Act, 1996 (for short 'the Act'), petitioner has approached this Court
for appointment of a sole Arbitrator to adjudicate the dispute between the parties.
2. When confronted with the judgment dated 23.01.2024 passed by this
Court in ARB-160-2023 titled as Rajinder Kumar Contractor Versus State of
Haryana and others, whereby in similar circumstances, bunch of petitions were
dismissed by this Court holding that the claim is ex facie time barred, counsel for the
petitioner has sought and is granted permission to withdraw the petition with liberty
to approach this Court again with better particulars.
3. Dismissed as withdrawn with liberty as aforesaid.
15.04.2024 (SUVIR SEHGAL)
pooja saini JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
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