Himachal Pradesh High Court
State Of H.P. & Anr. vs . M/S S.P. Singla on 17 April, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
State of H.P. & Anr. Vs. M/s S.P. Singla Constructions Pvt. Ltd.
Arb. Case No. 15/2023.
17.04.2023 Present: Mr. B.N. Sharma and Mr. Raj Kumar Negi, Addl. AGs with Ms. Leena Guleria and Ms. Avni Kochhar Mehta, Dy. AGs, for the petitioners.
Mr. Sarthak Mehta, Advocate, for the respondent.
OMP No. 155/2023rThe delay in re-filing the application/objection No. EC-HPHC01-00383-2022 under Section 34 of Arbitration and Conciliation Act, is condoned. The application stands disposed of.
Arb. Case No. 15/2023Notice. Mr. Sarthak Mehta, Advocate, accepts notice on behalf of the respondent. List after six weeks.
OMP No. 154/2023Notice in the aforesaid terms.
In the meantime, operation and execution of award, dated 26.04.2022, passed by the learned Arbitrator, shall remain stayed till the next date of hearing, on the applicant's depositing the entire awarded amount alongwith up-to-date interest within a period of six weeks.
( Sushil Kukreja ) Judge 17th April, 2023 (raman) ::: Downloaded on - 17/04/2023 20:41:44 :::CIS