Punjab-Haryana High Court
M/S Ghatal Devta Co-Op L/C Society Ltd vs State Of Haryana And Ors on 7 February, 2020
Author: Lisa Gill
Bench: Lisa Gill
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 37192 of 2019
Date of Decision:07.02.2020
M/s Ghatal Devta Co-p L/C Society Limited
......Petitioner
Versus
State of Haryana and others ...... Respondents
CORAM:- HON'BLE MRS.JUSTICE LISA GILL
Present: Mr.Puneet Bansal, Advocate
for the petitioner.
Mr. Ashish Yadav, Addl.AG., Haryana.
*****
LISA GILL, J(Oral).
Legal notice, Annexure P-6, allegedly served upon respondents is for appointment of an arbitrator as per Clause 24 of the agreement, entered into by him with the respondents. However, prayer in this writ petition is for issuance of a direction to the Superintendent Engineer, for clearance of the pending dues of the petitioner.
Present writ petition for the relief as aforesaid, is clearly not maintainable. The same is accordingly dismissed.
Needless to say, the petitioner is at liberty to avail the remedy/remedies as may be available to it in accordance with law.
[LISA GILL]
07.02.2020 Judge
s.khan
Whether speaking/reasoned : Yes/No.
Whether reportable : Yes/No.
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