Punjab-Haryana High Court
Sudhir Chander Rastogi vs M/S Curo Indian Private Limited on 23 January, 2013
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
XOBJC N O.56-II of 2011 and
F.A.O. No. 5057 of 2011 (O&M)
Date of decision: January 23, 2013
Sudhir Chander Rastogi
.. Appellant
Vs.
M/s Curo Indian Private Limited
.. Respondent
Coram: Hon'ble Mr. Justice A.N. Jindal Present: Mr. Sudhir Kumar, Advocate for the appellant.
Mr. Sumeet Jain, Advocate for the respondent.
A.N. Jindal, J This appeal is directed against the judgment dated 10.6.2011 passed by the Additional District Judge, Gurgaon, under Section 9 of the Arbitration and Conciliation Act, 1996.
However, learned counsel for the respondent submits that actually the arbitrator has already passed the award and the petition under Section 34 of the Act is pending before the District Judge, Gurgaon, therefore, this appeal having become infructous is liable to be dismissed.
Dismissed accordingly.
The cross objections would also meet the same fate.
January 23, 2013 (A.N. Jindal) deepak Judge