Punjab-Haryana High Court
M/S G S Developers & Contractors Pvt Ltd vs M/S Imperial Housing Ventures Pvt Ltd & ... on 23 February, 2018
Author: S.J. Vazifdar
Bench: S.J. Vazifdar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Arbitration Case No.178 of 2017 (O&M)
DATE OF DECISION: 23.02.2018
M/s G.S. Developers & Contractors Pvt. Ltd.
.....Petitioner
versus
M/s Imperial Housing Ventures Pvt. Ltd. and another
.....Respondents
CORAM:- HON'BLE MR.JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE
Present: Mr. Mohit Chaudhary and Mr. Kunal Sachdeva,
Advocates for the petitioner
Mr. Aashish Chopra, Advocate with
Ms. Gurpreet Randhawa, Advocate for
respondent No.1
..
S.J. VAZIFDAR, CHIEF JUSTICE (Oral):
CM-15051-CII-2017:
The delay of 166 days in re-filing the petition is condoned for the reasons stated in the application.
C.M. stands disposed of.
ARB-178-2017:
As per the request of the parties, the petition is disposed of by appointing Mr. Justice V.K. Jhanji, a former Judge of the Shimla High Court, as the sole Arbitrator. It is agreed that the arbitration proceedings will be held at Chandigarh Arbitration Centre and the fee shall be as per the Chandigarh Arbitration Centre (CAC)(Administrative Cost and Arbitrators' Fees) Rules, 2014.
23.02.2018 (S.J. VAZIFDAR)
parkash* CHIEF JUSTICE
NOTE:
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