Jammu & Kashmir High Court
M/S. H.P.Singh vs G.M.Northern Railways And Others on 11 November, 2020
S.No. 203
After Notice Cause List
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IAT JAMMU
AA No. 26/2015
(Through Video Conferencing)
M/s. H.P.Singh .....Applicant(s)/Petitioner(s)
Through:Mr. A.K.Gandotra, Advocate
(on video conference from office at Jammu)
Vs.
G.M.Northern Railways and Others .....Respondent(s)
Through: Mr. P.S.Chandel, CGSC (On video conference from office at Jammu) C O M A R :
H O N'B H T E L C IF U J S (On Video Conference from High Court at Jammu) ORE D 1.20
1. This matter is pending since 2015 for consideration of petition filed under Section 11 (6) of Arbitration and Conciliation Act 1996 for appointing the Arbitral Tribunal.
2. The respondents are contesting the appointment of the Arbitral Tribunal.
3. Written submissions have been filed by the parties.
4. Unfortunately, hearing is being conducted on video conferencing.
Though Mr. P.S.Chandel, ld. counsel for the respondents was earlier connected and unfortunately he was disconnected and is unable to join.
4. In the interest of justice, list on 14th December 2020.
(G itaM )l C iefJu h stc Jamu 1.20 Tilak,