WPMS/2894/2025
2025 Latest Caselaw 4989 UK

Uttarakhand High Court

WPMS/2894/2025 on 17 October, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.2894 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. V.D. Bisen, Additional C.S.C. for the State/petitioner.

2. This writ petition has been filed by the petitioner under Article 227 of the Constitution of India, against judgment and order dated 18.05.2025, passed by Arbitral Tribunal whereby the Tribunal has closed the opportunity of the State to cross examine the witness produced by the respondent-M/s Royal Construction.

3. Issue notice to the respondent, returnable within four weeks.

4. Steps to be taken within 15 days.

5. Counter affidavit be filed by the respondent within four weeks.

6. List this case on 10.12.2025.

7. In the meantime, further proceedings of arbitration dispute arising out of a Contract Agreement No.21/S.E./C/C/2020-21 dated 12.10.2020, pending before the Arbitral Tribunal comprising of:-

1. Hon'ble Justice Mr. B.S. Verma, Presiding Arbitrator.

2. Hon'ble Justice Mr. Lokpal Singh, Co-Arbitrator.

3. Hon'ble Er. H.K. Upreti, Co-arbitrator. Shall remain stayed.

8. Interim Relief Application (IA No.1 of 2025) stands disposed-off accordingly.

(Pankaj Purohit, J.) 17.10.2025 SK