Himachal Pradesh High Court
Gaurav And Another vs Union Of India And Others on 8 April, 2024
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
Arb. Case No.152 of 2024
Decided on 08th April, 2024
Gaurav and another
...Petitioners
.
Versus
Union of India and others
...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
1
Whether approved for reporting?
For the petitioners: Mr. Karun Negi, Advocate.
For the respondents:
r to
Mr. Shiv Pal Manhans, Senior Panel
Counsel, for respondent No.1.
Ms. Sneh Bhimta, Advocate, for
respondent No.2.
Mr. Y.P.S. Dhaulta, Additional
Advocate General, for respondents No.3
and 4-State.
Ajay Mohan Goel, Judge (Oral)
By way of the present petition, the petitioners have, inter alia, prayed for the following reliefs:-
"That the present petition may kindly be allowed and the period for concluding the Arbitration proceedings in Arbitration Case No.207 of 2018, titled as Gaurav and another versus Union of India and others may kindly be extended in the interest of justice and fair play."::: Downloaded on - 09/04/2024 20:34:51 :::CIS 2
That the learned Arbitrator Case No.207 of 2018, titled as Gaurav and another versus Union of India and others may kindly be substituted by appointing some Judicial Officers to hold and .
conclude the Arbitration proceedings in the interest of justice and fair play."
2. Having heard learned counsel for the parties, this petition is disposed of by extending the time for the adjudication of the arbitration proceedings in Arbitration Case No.207 of 2018. Let the arbitration proceedings be positively completed within a period of six months from today. Pending miscellaneous applications, if any, also stand disposed of.
(Ajay Mohan Goel) Judge April 08, 2024 (Vinod) ::: Downloaded on - 09/04/2024 20:34:51 :::CIS