Mukesh Kumar, (Deceased) Through His Lr vs State Of Haryana And Others
2024 Latest Caselaw 8767 P&H

Punjab-Haryana High Court

Mukesh Kumar, (Deceased) Through His Lr vs State Of Haryana And Others on 24 April, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                        Neutral Citation No:=2024:PHHC:055805




                                Neutral Citation No. 2024:PHHC:055805
     IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

263-3                                                 ARB-419-2023 (O&M)
                                                      Date of Decision: 24.04.2024
MUKESH KUMAR (SINCE DECEASED)
THROUGH HIS LR
                                                                         .... 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. Written statement has been filed on behalf of the respondents, which is

taken on record. Copy has been suplied to the counsel for the petitioner.

3. Counsel for the parties have been heard.

4. 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.

5. Dismissed as withdrawn with liberty as aforesaid.

24.04.2024                                                    (SUVIR SEHGAL)
pooja saini                                                        JUDGE
           Whether Speaking/Reasoned                      Yes/No
           Whether Reportable                             Yes/No




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