Citation : 2024 Latest Caselaw 6508 P&H
Judgement Date : 21 March, 2024
Neutral Citation No:=2024:PHHC:040891
2024:PHHC:040891
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(120-3) ARB-457-2023
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 Dismissed as withdrawn with liberty as aforesaid.
21.03.2024 (SUVIR SEHGAL)
kamal JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
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