Punjab-Haryana High Court
Qurban Ali vs General Manager Electrification And ... on 28 January, 2026
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
261
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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ARB-1-2024 (O&M)
Date of Decision: 28.01.2026
Qurban Ali ..... Applicant
Versus
General Manager (Electrification) and another ..... Respondents
CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
Present: Mr. Dheeraj Mahajan, Advocate
for the applicant.
Mr. Vinish Singla, Advocate,
for the respondents.
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JASGURPREET SINGH PURI, J. (ORAL)
1. Mr. Dheeraj Mahajan, learned counsel for the applicant prays for withdrawal of the present application in order to enable the applicant to file an application under Section 11 of the Arbitration and Conciliation Act, 1996 before the appropriate Court having appropriate territorial jurisdiction.
2. Mr. Vinish Singla, learned counsel appearing on behalf of the respondents states that he has got no objection in case any such permission is granted to the applicant.
3. In view of the above, the present application is dismissed as withdrawn with liberty aforesaid.
28.01.2026 (JASGURPREET SINGH PURI)
Bhumika JUDGE
1. Whether speaking/reasoned: Yes/No
2. Whether reportable: Yes/No
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