Himachal Pradesh High Court
This Application Has Been Moved By The vs State Of H.P on 21 June, 2019
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
OMP(M) No. 31 of 2019 .
21.06.2019 Present: Ms. Rameeta Rahi, Additional Advocate General, for the applicants/objectors.
Mr. J.S. Bhogal, Sr. Advocate, with Mr. Taranjeet Singh Bhogal, Advocate, for the non-applicant respondent.
OMP(M) No. 31 of 2019 This application has been moved by the applicants for condonation of one day's delay in filing the objections, which is duly supported by an affidavit.
Heard. The application is not opposed by learned counsel for the respondent. Accordingly, the application for the reason stated therein, is allowed and the delay of one day, as occurred in filling the objections, is condoned. Application stands disposed of.
Arbitration Case No._____ 2019.
Be registered.
Notice. Mr. J.S. Bhogal, learned Senior counsel on instruction received from Mr. Taranjeet Singh Bhogal, Advocate, learned Assisting Counsel, has put in appearance on behalf of the respondent. Learned counsel for the respondent, seeks and is granted four weeks time to file reply and go through the objections.
List on 26th July, 2019.
::: Downloaded on - 28/09/2019 23:45:59 :::HCHPOMP No. ______ of 2019 .
Be registered.
Notice. Mr. Taranjeet Singh Bhogal, Advocate, on instructions, received from Mr. J.S. Bhogal, learned Senior counsel, has put in appearance on behalf of the respondent.
Subject to deposit of entire amount, in terms of the award dated 23.02.2019, passed in Arbitration Case No. 54/2016 titled as Malkiat Singh, Vs. State of H.P. and another, (annexure P-1) alongwith up-to-date interest, within a period of four weeks' from today, the execution of the impugned award shall remain stayed, during the pendency of the objections. Application stands disposed of.
(Jyotsna Rewal Dua) Judge 21st June, 2019 (Rohit) ::: Downloaded on - 28/09/2019 23:45:59 :::HCHP