Himachal Pradesh High Court
State Of Hp & Anr vs . Rajinder & Cmpany Govt. Contractor. on 30 September, 2022
Author: Virender Singh
Bench: Virender Singh
State of HP & anr Vs. Rajinder & Cmpany Govt. Contractor.
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Arb. Case No. 46 of 2022 30.9.2022 Present: Mr. Shiv Pal Manhans, Additional Advocate General with Mr. Bhupender Thakur, Dy. Advocate General for the Objectors-State.
Mr. T.S. Bhogal, Advocate, for the respondent.
OMP No. 279 of 2022 On 5th August, 2022, learned counsel for the respondent/non-applicant has stated that he was under instructions not to file the reply. The delay in re-filing the objections has already been condoned, vide order dated 5.8.2022.
Since, hearing of the objections would take considerable time, in the meanwhile, operation and execution of the award dated 7.8.2021, passed by learned Arbitrator is ordered to be stayed subject to deposit of the entire awarded amount along with upto date interest within a period of eight weeks from today.
The application stands disposed of.
Arb. Case No.46 of 2022Reply to the objections be filed within eight weeks.
List thereafter.
(Virender Singh) Judge September 30, 2022 (Guleria) ::: Downloaded on - 30/09/2022 20:09:04 :::CIS