Citation : 2024 Latest Caselaw 5991 P&H
Judgement Date : 15 March, 2024
Neutral Citation No:=2024:PHHC:037733
2024:PHHC:037733
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
(210-1)
FAO-10545-2014 (O&M)
Date of decision:- 15.03.2024
Be-nazeer Transport Company Pvt. Ltd, Faridkot and another
... Appellants
Versus
P.H.F. Leasing Limited and others ... Respondents
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present:- Mr. Divjot Singh Chadha, Advocate for
Mr. Rajiv Kataria, Advocate for the appellants.
None for the respondents.
****
SUVIR SEHGAL, J. (ORAL)
CM-29084-CII-2014
1. Exemption, as prayed for, is granted.
2. Application is allowed.
Main case
1. By way of present appeal, appellants have approached this Court for
setting aside the ex-parte award dated 09.09.2003 passed by the Arbitrator and
judgment dated 03.01.2012 passed by the learned Additional District Judge,
Jalandhar.
2. Order dated 30.10.2019 passed by this Court has not been complied
with despite a lapse of more than four years.
3. Appeal is dismissed. However, liberty is granted to the appellants to
revive the appeal after compliance of the above said order.
4. Pending application, if any, stands disposed of.
15.03.2024 (SUVIR SEHGAL)
Kamal JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
Neutral Citation No:=2024:PHHC:037733
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