Punjab-Haryana High Court
Pritam Lal Sharma vs Haryana Urban Development Authority & ... on 19 August, 2014
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
FAO. No. 4731 of 2007 (O&M)
Date of decision: 19.08.2014
Pritam Lal Sharma
..... Appellant
Versus
Haryana Urban Development Authority & others
..... Respondents
CORAM: Hon'ble Mr.Justice Rajiv Narain Raina
Present: Mr. Harkesh Manuja, Advocate,
for the appellant.
Mr. Manjit Singh, Advocate, for
Ms. Sheenu Sura, Advocate,
for respondent Nos.1 & 2.
***
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest? RAJIV NARAIN RAINA (ORAL) In all fairness, learned counsel for respondent Nos.1 & 2 submits that the plea of limitation would operate against HUDA and bar of limitation would come in its way. It is well settled that time barred appeals cannot go to arbitration as the Limitation Act applies to proceedings before the Arbitrator under the Arbitration and Conciliation Act, 1996. Time bar in the present appeal will run in favour of the appellant.
For the aforesaid reason, the appeal is accepted and the order dated 18.5.2007 passed by the learned Additional District Judge, Panipat, is set aside.
19.08.2014 (RAJIV NARAIN RAINA)
monika JUDGE
MONIKA VERMA
2014.08.22 10:44
I attest to the accuracy and
integrity of this document
chandigarh