AO/177/2023
2023 Latest Caselaw 1373 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      17.05.2023                        AO No.177 of 2023
                                        Hon'ble Alok Kumar Verma, J.

An Application under Section 34 of the Arbitration and Conciliation Act, 1996 was filed by the present appellant challenging an arbitral Award dated 29.10.2020, passed by learned Arbitrator in Arbitration Case No.51/97 of 2018-19. The said application has been dismissed vide judgment dated 06.04.2023, passed by learned District Judge, Udham Singh Nagar in Arbitration Suit No.35 of 2021.

2. Heard Mr. S.K. Mandal, learned counsel for the appellant, Mr. I.P. Kohli, learned counsel for respondent no.1.

3. Mr. Naresh Pant, learned counsel for respondent no.2 through video conferencing.

4. Registry is directed to delete the name of Deputy S.G. and show the name of Mr. Naresh Pant, learned counsel for respondent no.2 in the next cause list.

5. Summon the LCR before passing any order on Admission.

6. List on 27.07.2023 for arguments on Admission.

(Alok Kumar Verma, J.) 17.05.2023

Neha