Punjab-Haryana High Court
Patel Engineering Ltd vs Nhpc Ltd on 22 June, 2016
FAO No.3821 of 2016 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO No.3821 of 2016 (O&M)
Date of decision: June 22, 2016
Patel Engineering Limited
...... Appellant
Versus
NHPC LTD.
...... Respondent
CORAM: HON'BLE MR. JUSTICE M. JEYAPAUL
Present: Mr. Karan Bharihoke, Advocate
for the appellant.
1. Whether reporters of local papers may be allowed to see the
judgment?
2. To be referred to the reporters or not?
3. Whether the judgment should be reported in the digest?
*****
M. JEYAPAUL, J. (ORAL)
Heard.
This FAO has been filed challenging the impugned order dated 15.06.2016 passed by the learned Vacation Judge/Additional District Judge, Faridabad posting the matter before the learned District & Sessions Judge, Faridabad for the hearing on 01.07.2016 for appropriate orders without taking up of the said applicatin during vacation.
Heard the submissions made by learned counsel for the appellant. Section 9 of the Arbitration and Conciliation Act has been invoked before the Court concerned seeking urgent relief.
Of course, the matter is now posted before District & Sessions Judge, Faridabad by the vacation Judge for appropriate orders.
In view of the urgency expressed, direction is issued to the learned District & Sessions Judge, Faridabad to decide the application filed 1 of 2 ::: Downloaded on - 24-06-2016 00:04:45 ::: FAO No.3821 of 2016 (O&M) -2- under Section 9 of the Arbitration and Conciliation Act by the appellant on or before 08.07.2016.
The appeal stands disposed of accordingly.
Copy be given to the counsel for the appellant under signature of Bench Secretary.
(M. JEYAPAUL)
June 22, 2016 JUDGE
Dinesh Bansal
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