Punjab-Haryana High Court
Manjit Kaur And Ors vs National Highway Authorities Of India ... on 29 January, 2016
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
ARB-199-2015 (O&M)
Date of decision:- 29.01.2016
Manjit Kaur and others
...Petitioners
Versus
National Highway Authority of India and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
Present: Mr. Vishal Gupta, Advocate,
for the petitioners.
Dr. Puneet Kaur Sekhon, Advocate,
for respondents No. 1 and 2.
Mr. Sunil Kumar Sharma, Senior Panel Counsel,
for respondent No. 3.
****
S.J. VAZIFDAR, A.C.J. (ORAL)
CM-1754-CII-2016 Leave is granted to place on record the short affidavit filed on behalf of respondent No. 3 and the application is allowed. ARB-199-2015 The order dated 11.12.2015 is corrected by terming respondent No. 3 as not dropped from the proceedings.
2. The respondents make a statement that the land was not acquired on behalf of respondents No. 1 and 2 - National Highway Authority of India.
3. The respondents No. 1 and 2, therefore, shall not be the parties to the arbitration proceedings.
4. The petition is disposed of by the following order to which the parties have agreed:-
AMODH SHARMA2016.02.01 16:12 I attest to the accuracy and authenticity of this document chandigarh ARB-199-2015 (O&M) 2
The disputes and differences between the petitioners and respondent No. 3 shall stand referred to the arbitration of the Commissioner, Patiala Division, Patiala.
5. The learned arbitrator admittedly has about four hundred cases before him. There is no reason to believe that he will not try and dispose them of as expeditiously as possible and subject to his workload.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE 29.01.2016 Amodh AMODH SHARMA 2016.02.01 16:12 I attest to the accuracy and authenticity of this document chandigarh