ARBAP/31/2020
2022 Latest Caselaw 451 UK

           IN THE HIGH COURT OF UTTARAKHAND
                              AT NAINITAL
                      SRI JUSTICE S.K. MISHRA, A.C.J.

          ARBITRATION PETITION NO. 31 OF 2020

                        25TH FEBRUARY, 2022

BETWEEN:

Heera Singh Bisht                                     .....Petitioner.
And

Rajesh Bisht & others                                 ....Respondents.

Counsel for the Petitioner : Mr. Bhuwan Bhatt, learned counsel.

Counsel for the Respondents : Mr. Sandeep Tiwari, learned counsel for respondent no.1.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT: (per SRI S.K. MISHRA, A.C.J.)

It is submitted by Mr. Sandeep Tiwari, the learned

counsel for respondent No.1 that, in the meantime, the

parties on their own volition have appointed the Arbitrators,

who have already pronounced their award on 30.12.2021.

2. Hence, the present Arbitration Petition has become

infructuous.

3. It is, hereby, dismissed as infructuous.

(S.K. MISHRA, A.C.J.)

Dated: 25th February, 2022 NISHANT