Punjab-Haryana High Court
Hira Lal Goyal vs Sat Parkash Goyal(Since Deceased) ... on 2 March, 2022
Author: Lisa Gill
Bench: Lisa Gill
118 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-693-2022
Date of decision : March 02, 2022
HIRA LAL GOYAL .....Petitioner
Versus
SAT PARKASH GOYAL THROUGH HIS LRS AND ORS
....Respondents
CORAM:- HON'BLE MRS. JUSTICE LISA GILL
Present: Mr.Saksham Mahajan, Advocate for the petitioner.
***
LISA GILL, J.
Prayer in this petition is for issuance of direction to the learned Additional District Judge, Ludhiana to conclude proceedings in Arbitration Petition bearing No. ARB/34866/2013 dated 07.10.2013 titled as 'Satparkash Goyal and another versus Hira Lal Goyal and others,' filed under Section 34 of the Arbitration and Conciliation Act, 1996 in a time bound manner, preferably within six months.
Matter, it is submitted, has been pending since 07.10.2013. Learned counsel submits that petitioner is a senior citizen and moreover, in terms of specific statutory provisions, matter should be decided expeditiously in a time bound manner.
Heard, learned counsel for the petitioner and have gone through the file with his assistance.
At this stage, this revision petition is disposed of with an observation that in case, necessary request/application is moved by the petitioner before the learned Additional District Judge, Ludhiana with a prayer for 1 of 2 ::: Downloaded on - 01-05-2022 04:32:13 ::: CR-693-2022 -2- expeditious disposal of the petition, same shall be considered and necessary action be taken in accordance with law, in view of the applicable statutory provisions.
(LISA GILL)
March 02, 2022 JUDGE
rts
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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