Himachal Pradesh High Court
Jai Inder Pal Singh vs . Jasvinder Singh Narula on 3 November, 2023
Author: Virender Singh
Bench: Virender Singh
Jai Inder Pal Singh Vs. Jasvinder Singh Narula .
Arb. Case No. 40 of 2009 3.11.2023 Present: Mr. T.S. Bhogal and Ms. Swati Verma, Advocates, for the objector.
Mr. Vedhant Ranta, Advocate, for the respondent/ non-objector.
The Hon'ble Supreme Court, vide order dated of 24.7.2023, has passed the following order:
rt "Heard learned counsel for the petitioner.
This Court is not inclined to interfere with the impugned judgment.
However, the Single Judge before whom the application under Section 34 is to be considered on merits, shall decide it as early as possible, preferably within 8 months."
Keeping in view the said order and to achieve the given target by the Hon'ble Supreme Court to decide the matter, list the matter before the appropriate Bench, on 7.11.2023, enabling the respondent/non-objector to file reply to the amended objections. List on 7.11.2023.
(Virender Singh) Judge November 3, 2023 (kalpana) ::: Downloaded on - 03/11/2023 20:36:20 :::CIS