Himachal Pradesh High Court
Techyan Biotech Pvt. Ltd. vs . State Of H.P. & Others on 24 July, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Techyan Biotech Pvt. Ltd. vs. State of H.P. & others .
CWP No.4721 of 2023 24.07.2023 Present: M/s Anubhav Chopra and Bhairav Gupta, Advocates, for the petitioner.
Mr.Manoj Chauhan, Additional Advocate General, for respondents No.1 and 2.
Ms.Madhurika Sekhon Verma, Advocate, for respondent No.3.
CWP No.4721 of 2023 Notice. Mr.Manoj Chauhan, learned Additional Advocate General, appears, waives and accepts service of notice on behalf of respondents No.1 and 2 and seeks time to file response and produce the record. As prayed, response be filed and record of 77th Meeting of respondent No.2 held on 30.05.2023 alongwith noting sheet also be produced alongwith other relevant record.
List for consideration on 04.08.2023.
CMP No.9124 of 2023This application has been filed for staying arbitration proceedings pending before Arbitrator on the ground that no notice was given before referring the case to the Arbitrator, depriving the petitioner from process of reconciliation.
It is an admitted case that after providing opportunity of reconciliation, on failure of reconciliation at earlier point of time, matter was referred for arbitration to the Arbitrator, but the said Arbitration Petition was withdrawn by respondent No.3 on 15.04.2023 with liberty to file afresh. At that time, petitioner was duly represented and no objection was communicated on behalf of the petitioner for initiating fresh arbitration proceedings.
::: Downloaded on - 25/07/2023 20:38:46 :::CISIn aforesaid facts and circumstances, I do not find .
any reason for granting interim stay particularly for no objection already granted by the petitioner for initiating fresh arbitration proceedings on the same cause of action. Therefore, application is dismissed.
(Vivek Singh Thakur) Judge July 24, 2023 (Purohit) ::: Downloaded on - 25/07/2023 20:38:46 :::CIS