Himachal Pradesh High Court
M/S Subhash C. Kumar vs The State Of Himachal Pradesh And ... on 15 June, 2016
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA.
.
Arbitration Case No.41/2016
Decided on : 15.06.2016
M/s Subhash C. Kumar ...Petitioner
Versus
The State of Himachal Pradesh and another
... Respondents
of
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
Whether approved for reporting? No
rt 1
For the Petitioner : Mr. J.S. Bhogal, Senior Advocate with
Mr. Parmod Negi, Advocate.
For the Respondents : Mr. R.S. Verma and Mr. R.M. Bisht,
Additional Advocate Generals for
State.
Sanjay Karol, J. (oral)
Learned counsel for the parties jointly submit that Shri B.P. Sharma, learned Senior Advocate who has officiated as Chairman of H.P. Sales Tax Tribunal may be appointed as Arbitrator. As such, in his capacity as former Chairman, he is appointed as an Arbitrator in the present case to adjudicate the dispute inter se the parties arising out of agreement No.03 of 2010-11. He shall adjudicate the dispute between the parties, in accordance with law.
Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 20:35:21 :::HCHP 22. The Arbitrator shall be entitled to fee in accordance with law, which he is at liberty to fix. Needless .
to add, parties shall fully cooperate. The Arbitrator shall decide the dispute expeditiously.
With the aforesaid observations, present petition stands disposed of, so also, pending application(s), if any.
of
rt (Sanjay Karol),
June 15, 2016 (KS) Judge.
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