WPMS/1716/2021
2021 Latest Caselaw 3381 UK

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
          ON THE 31ST DAY OF AUGUST, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        WRIT PETITION (M/S) NO. 1716 OF 2021
BETWEEN:

Inaam                                ... Petitioner
         (By Mr. Rajveer Singh, Advocate)

AND:
National Highway Authority
Of India                             ... Respondent
         (By Mr. Naresh Pant, Advocate)

                          JUDGMENT

1. According to the petitioner, in the year 2015, he filed an application under Section 34 of Arbitration & Conciliation Act challenging the award given by the Arbitrator under the provisions of National Highways Act, 1956.

2. Grievance of the petitioner is that arbitration application filed by him, which is numbered as Arbitration Miscellaneous Application No. 178 of 2015, is not being considered by the court concerned.

3. Having regard to the facts of the case, the writ petition is disposed of with request to learned District Judge, Haridwar to expedite disposal of Arbitration Miscellaneous Application No. 178 of 2015 and decide the same as early as possible, preferably within six months from the date of production of certified copy of this order.

(MANOJ KUMAR TIWARI, J.) Aswal