M/S Shree Jagdambaji Tubewell vs State Of Haryana And Others
2024 Latest Caselaw 6497 P&H

Punjab-Haryana High Court

M/S Shree Jagdambaji Tubewell vs State Of Haryana And Others on 21 March, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                         Neutral Citation No:=2024:PHHC:040735



                                                          2024:PHHC:040735
          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

118                                               ARB-453-2023
                                                  Date of Decision:21.03.2024

M/S SHREE JAGDAMBAJI TUBEWELL                             ...PETITIONER

                                   VERSUS

STATE OF HARYANA AND OTHERS                               ...RESPONDENTS


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:      Mr. Vivek Khatri, Advocate for the petitioner.

              Mr. Aman Bahri, Addl. A.G., Haryana.
                        ***

SUVIR SEHGAL, J.(ORAL)

1. By way of instant petition filed under Section 11 (6) of the

Arbitration and Conciliation Act, 1996, petitioner has approached this Court

for appointment of an independent person as 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, a

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 Dismissed as withdrawn with aforesaid liberty.

21.03.2024                                                  (SUVIR SEHGAL)
sheetal                                                         JUDGE
            Whether Speaking/Reasoned            Yes/No
            Whether Reportable                   Yes/No


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