Pan India Consultants Pvt. Ltd vs Haryana Space Application Centre ...
2024 Latest Caselaw 20092 P&H

Punjab-Haryana High Court

Pan India Consultants Pvt. Ltd vs Haryana Space Application Centre ... on 12 November, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

IN THE HIGH COURT OF PUNJAB & HARYANA AT

CHANDIGARH
(124)
CWP-11619-2024
Date of decision:- 12.11.2024
Pan India Consultants Pvt. Ltd. ... Petitioner

Versus

Haryana Space Application Centre (HARSAC) and anr. ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present:- Mr. Sandeep Singh, Advocate for the petitioner.

Mr. Sharad Aggarwal, DAG, Haryana

OK oie ie oe oe
SUVIR SEHGAL, J. (ORAL)

1. Petitioner has approached this Court by way of instant writ petition

filed under Article 227 of the Constitution of India seeking direction for expeditious disposal of Arbitration Petition No.93 of 2021 titled as "Haryana Space Applications Centre Versus M/s Pan India Consultants Pvt. Ltd.", preferred under Section 34 of the of the Arbitration and Conciliation Act, 1996 (for short "the Arbitration Act") laying challenge to award published on 01.08.2021.

2. Pursuant to the previous order passed by this Court, a report has been received from the learned Additional District Judge, Hisar to the effect that objections moved under Section 34 of the Arbitration Act have been decided on 30.09.2024.

3. In view of the above development, counsel for the petitioner submits

that the petition has become infructuous.

4. Dismissed as having been rendered infructuous.

12.11.2024 (SUVIR SEHGAL)

Kamal JUDGE Whether Speaking/Reasoned Yes/No

Whether Reportable Yes/No

authenticity of this order/judgment