Allahabad High Court
Smt Amarjit Pannu vs Agra Development Authority on 8 April, 2024
Author: Ajit Kumar
Bench: Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:64787 Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 2605 of 2024 Petitioner :- Smt Amarjit Pannu Respondent :- Agra Development Authority Counsel for Petitioner :- Manjari Singh Counsel for Respondent :- Dharmendra Singh Chauhan,Suresh C. Dwivedi Hon'ble Ajit Kumar,J.
Heard learned counsel for the parties.
Petitioner before this Court wants expeditious disposal of execution of arbitral award, according to learned Advocate appearing for the petitioner, neither any objection under Section 47 of the Code of Civil Procedure, 1908 is pending, nor any objection under Order XXI Rule 97 of the Code of Civil Procedure is pending.
It is submitted that the execution proceeding for arbitrall award has not been stayed by any higher court and the matter is therefore required to be decided. He submits that that the arbitral award is of the year, 1997 and no purpose would be served to keep such proceeding of case no. 8 of 2006 be remained pending so defeat the very object of Arbitration Act, 1940, inasmuch as procedure prescribed for execution of arbitral award under this Special Act within a period of two months from the date of production of certified copy of this order after giving full opportunity of hearing to the parties.
Order Date :- 8.4.2024 Sanjeev