Partap Singh Yadav vs National Highway Authority Of India And ...
2024 Latest Caselaw 9991 P&H

Punjab-Haryana High Court

Partap Singh Yadav vs National Highway Authority Of India And ... on 8 May, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                         Neutral Citation No:=2024:PHHC:063854




          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

280                                               FAO-196-2024
                                                  Date of Decision:08.05.2024

PARTAP SINGH YADAV                                        ...APPELLANT

                                  VERSUS

NATIONAL HIGHWAY AUTHORITY OF INDIA AND OTHERS
                                ...RESPONDENTS


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL


Present:      Mr. Mani Ram Verma, Advocate for the appellant.

              Mr. Vikas Chatrath, Advocate for the respondent-NHAI.

                           ***

SUVIR SEHGAL, J.(ORAL)

1. Instant appeal has been filed for setting aside judgment dated

28.11.2023 passed by learned District Judge, Rewari, whereby objection

filed under Section 34 of the Arbitration and Conciliation Act, 1996, has

been allowed.

2. Counsel for the appellant seeks and is granted permission to

withdraw the petition.

3. Dismissed as withdrawn.

08.05.2024                                                 (SUVIR SEHGAL)
sheetal                                                        JUDGE

            Whether Speaking/Reasoned            Yes/No
            Whether Reportable                   Yes/No




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