Citation : 2024 Latest Caselaw 8467 P&H
Judgement Date : 22 April, 2024
Neutral Citation No:=2024:PHHC:053697
9
2024:PHHC:053697
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
111
CWP-8757-2024 (O&M)
Date of decision: 22.04.2024
General Manager Telecom(D), Bharat Sanchar Nigam Limited, Bathinda
...Petitioner
VERSUS
M/s H.V. Construction Co. and another
...Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
Present :- Mr. Rajesh Gupta, Advocate for the petitioner.
*****
VINOD S. BHARDWAJ, J. (Oral)
Challenge in the present petition is to the award dated 19.10.2023 passed by respondent No.2 in case No.BTI-93, whereby the petitioner was directed to made a payment of Rs.4,26,263/- to respondent No.1 within a period of one month from the date of receipt of copy of the award.
Heard.
Disposed of in terms of order judgment dated 29.05.2023 passed in CWP-8814-2022 titled as 'General Manager Telecom Distt Bharat Sanchar Nigam Limited Ferozepur Cantt. and another Vs .District Level Micro and Small Enterprises Facilitation Council, Moga and another.', and other connected case.
(VINOD S. BHARDWAJ)
22.04.2024 JUDGE
Mangal Singh
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
1 of 1
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!