Ms Nem Kumar Tarsem Chand vs The State Of Punjab And Others
2024 Latest Caselaw 20288 P&H

Punjab-Haryana High Court

Ms Nem Kumar Tarsem Chand vs The State Of Punjab And Others on 14 November, 2024

Author: Sanjeev Prakash Sharma

Bench: Sanjeev Prakash Sharma

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F084: PHHC4149075-D8 SES

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
126
CWP-30756-2024
Decided on : 14.11.2024
M/s Nem Kumar-Tarsem Chand (JV) ... Petitioner(s)
Versus
The State of Punjab and others ... Respondent(s)

CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
HON'BLE MR. JUSTICE SANJAY VASHISTH

PRESENT: Mr. Rajesh Kumar Girdhar, Advocate, for the petitioner(s).
Mr. Saurabh Kapoor, Addl. AG, Punjab.

3 2k 24g ok

SANJEEV PRAKASH SHARMA, J. (Oral)

Admittedly, an arbitration clause addressed between the parties. The petitioner being a contractor can avail the provision of the Arbitration and Conciliation Act, 1996.

Keeping in view the arbitration clause, we would not exercise our discretionary jurisdiction under Article 226 of the Constitution of India.

Dismissed with the aforesaid liberty.

Misc. application(s), if any, also stands disposed of.

(SANJEEV PRAKASH SHARMA)

JUDGE (SANJAY VASHISTH) JUDGE November 14, 2024 Lavisha

Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

authenticity of this order/judgment