Himachal Pradesh High Court
M/S Beas Valley Power Corporation ... vs M/S Continental Construction Projects ... on 6 July, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Arb. Appeal No. 2/2014 Decided on 6.7.2015
-------------------------------------------------------------------------------------- M/s Beas Valley Power Corporation Limited ......Appellant Versus .
M/s Continental Construction Projects Limited .....Respondent
-------------------------------------------------------------------------------------- Coram:
Hon'ble Mr. Justice Rajiv Sharma, Judge Whether approved for reporting?1
-------------------------------------------------------------------------------------- For the appellant: Mr. J.S. Bhogal, Senior Advocate with Mr. Suneet Goel, Advocate.
For the respondent: Mr. Sunil Mohan Goel, Advocate.
------------------------------------------------------------------------------------- Rajiv Sharma, Judge Mr. Sunil Mohan Goel, Advocate submits that the interim orders passed by the learned Arbitrator dated 10.11.2013 shall not be executed. Matter was referred to the Arbitrator in the year 2010. Consequently, in the interest of justice, learned Arbitrator Shi R.K. Sharma, is directed to adjudicate the arbitration proceedings within a period of six months from today. Parties are directed to cooperate.
2. In view of the above, the present petition has become infructuous and the same is dismissed as infructuous. Pending applications, if any, are also disposed of. Records of the case be sent back to the Arbitrator, forthwith.
(Rajiv Sharma) Judge July 6, 2015 (vikrant) 1 Whether reporters of the local papers may be allowed to see the judgment?
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