M/S Kaya Blenders And Distillers Ltd vs Lokesh Chandra Agarwal
2024 Latest Caselaw 5685 P&H

Punjab-Haryana High Court

M/S Kaya Blenders And Distillers Ltd vs Lokesh Chandra Agarwal on 13 March, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                                   Neutral Citation No:=2024:PHHC:036221




                                                     2024:PHHC:036221
ARB-609-2021
                                                     -1-
278

       IN THE HIGH COURT OF PUNJAB AND HARYANA
            AT CHANDIGARH

                                          ARB-609-2021
                                          Date of decision:-13.03.2024



M/s Kaya Blenders and Distillers Ltd.


                                                                   ...Petitioner

                   Versus



Lokesh Chandra Agarwal

                                                                ...Respondent

CORAM : HON'BLE MR. JUSTICE SUVIR SEHGAL

Present : None for the petitioner.

            Respondent was proceeded against ex-parte vide order
            dated 19.04.2023.


            ****

SUVIR SEHGAL, J.(ORAL)

1. By way of instant 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 an Arbitrator to adjudicate

the dispute between the parties.

2. There is no representation on behalf of the petitioner.

Similar was the position on the previous occasion. On 09.02.2024, this

Court passed the following order:

      "Present:    None

                                   ****

                   By     order    dated    19.04.2023,    respondent       was



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Neutral Citation No:=2024:PHHC:036221

2024:PHHC:036221 ARB-609-2021

proceeded against ex-parte.

In the interest of justice, list on 13.03.2024.

In view of the Judgment dated 09.05.2023 passed by

the Supreme Court in M/s Shree Vishnu Constructions Versus

The Engineer in Chief Military Engineering Service & Ors.,

2023 (8) SCC 329, it is made clear that no further opportunity

shall be granted to argue the matter."

3. It seems that the petitioner is not interested in pursuing the

matter.

4. Dismissed for non-prosecution.

                                               (SUVIR SEHGAL)
13.03.2024                                        JUDGE
Brij
Whether reasoned/speaking :            Yes/No
Whether reportable        :            Yes/No

Neutral Citation No:=2024:PHHC:036221

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