Ramesh And Others vs Nhai And Others on 27 June, 2023

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Himachal Pradesh High Court

Ramesh And Others vs Nhai And Others on 27 June, 2023

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Arb. Case No.508 of 2023 Decided on: 27th June, 2023

------------------------------------------------------------------------------------- Ramesh and others .....Petitioners .

Versus NHAI and others .....Respondents

------------------------------------------------------------------------------------- Coram Ms. Justice Jyotsna Rewal Dua Whether approved for reporting? 1 For the Petitioners: Ms. Seema Azad, Advocate.

For the Respondents: Ms. Shreya Chauhan, Advocate, for respondent No.1.

Mr. Nand Lal Thakur, Senior Panel Counsel, for respondent No.2.

Mr. Anup Rattan, Advocate General with Mr. Varun Chandel, Additional Advocate General, for respondent No.3.

------------------------------------------------------------------------------------ Jyotsna Rewal Dua, Judge The present petition has been filed under Section 29A(4) & (5) of the Arbitration & Conciliation Act, 1996 with a prayer for extension of time in completing the arbitration proceedings.

2. Learned counsel on both sides have jointly submitted that similar petitions have been disposed of by the Co-ordinate Benches of this Court by granting 1 Whether reporters of print and electronic media may be allowed to see the order? Yes.

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extension to the learned Arbitrator by six months for deciding the arbitration proceedings. Reference in this regard has been made to order dated 13.01.2023 passed in .

Arbitration Case No.02 of 2023, order dated 22.03.2023 in Arb. Case No.36 of 2023 alongwith connected matters and order dated 03.05.2023 passed in Arb. Case No.86 of 2023 and the connected matters.

In view of above submissions and the orders passed in similar matters, this petition is also disposed of on the similar lines. Hence, time for completion of arbitration proceedings by the Divisional Commissioner Shimla, Division Shimla-Sole Arbitrator in case under reference is extended by six months, to be reckoned from today. The parties, through their learned counsel, are directed to appear before the learned Arbitrator on 28.06.2023.

Pending miscellaneous application(s), if any, also stand disposed of.






                                              Jyotsna Rewal Dua
    June 27, 2023                                   Judge
        Mukesh




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Himachal Pradesh High Court