WPMS/1725/2020
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                                     MCC No.12625 of 2021 (Time Extension Application)
                                     In
                                     WPMS No.1725 of 2020
                                     Hon'ble Sharad Kumar Sharma, J.

(Via video conferencing).

List revised. None present for the petitioner.

Mr. Narain Dutt, Brief Holder, for the State of Uttarakhand.

Mr. Naresh Pant, Advocate, for the respondent.

This writ petition was filed before this Court, praying for setting aside the order dated 15.09.2020, as was passed by the District Judge, Udham Singh Nagar in Arbitration Case No.48 of 2019, "Project Director, National Highway Authority of India Vs. Bahadur Singh and another", by virtue of which, the application preferred by the petitioner, for the release of the amount deposited by the respondent no.1, was rejected.

This Court while considering the writ petition vide its judgment, as rendered on 05.01.2021, had disposed of the writ petition with a direction to the District Judge, Udham Singh Nagar, to deal with the proceedings of the Arbitration Case Nos.48 of 2019 and 47 of 2019, and they were directed to be disposed of by the District Judge, Udham Singh Nagar within a period of three months.

Today the matter is listed on an application, which has been received on an administrative side from the District Judge, Udham Singh Nagar, making a request that on account of the ailment of the counsel, who was conducted the proceedings of the aforesaid arbitration cases, the matter could not be decided within the time period, as provided by this Court.

In that eventuality, and particularly, taking into consideration the ground that the counsel who was supposed to conduct the matter was not well, the time extension application sought for is quite justified and the same would stands allowed.

The time period as granted by this Court vide its judgment dated 05.01.2021, is extended and the District Judge, Udham Singh Nagar, is requested to decide the aforesaid arbitration cases within a further extended period of three months from today.

Subject to the above, the time extension application stands disposed of.

(Sharad Kumar Sharma, J.) 24.06.2021

NR/