Punjab-Haryana High Court
M/S Punjab State Industrial ... vs Mr. Sunil K. Kansal on 1 April, 2013
Author: A.N.Jindal
Bench: A.N.Jindal
IN THE COURT OF PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
-.-
C.R.No. 4216 of 2011 (O&M)
Date of Decision:1st April, 2013.
M/s Punjab State Industrial Development Corporation Lts.
......Petitioner
Versus
Mr. Sunil K. Kansal ......Respondent.
CORAM: HON'BLE MR. JUSTICE A.N.JINDAL
Present:- Mr. B.S.Walia, Advocate, for the petitioner.
Mr. Mukand Gupta, Advocate, for the respondent.
A.N.Jindal, J (Oral)
The order dated 14.3.2011 (Annexure P/2) passed by the trial Court framing issues in the objection petition under Section 34 of the Arbitration Conciliation Act, 1996 and directing the parties to lead evidence is under challenge.
This revision petition is dismissed in the light of the judgment passed by the larger Bench in this case on 11.10.2012. The trial Court would remain confined within the framework of the provisions of Section 34 of the Arbitration and Conciliation Act, 1996, and evidence would be taken in accordance with the observations made by the larger Bench.
(A.N.JINDAL) April 1, 2012. JUDGE tripti