Punjab-Haryana High Court
Haryana State Warehousing Corporation vs Union Of India And Ors on 28 November, 2018
201 CWP No.17212 of 2012 (O&M),
CWP No.23276 of 2013 and
CWP No.20120 of 2014
Haryana State Warehousing Corporation
Vs.
Union of India and others
Present :- Mr.Girish Agnihotri, Senior Advocate with
Mr. Kshitij Sharma, Advocate,
Ms. Saroj Malakar, Advocate and
Mr. Sakal Sikri, Advocate
for the petitioner. (in CWP No.23276 of 2013 &
CWP No.20120 of 2014)
Mr. Ashwani Talwar, Advocate
for the petitioner. (in CWP No.17212 of 2012)
Mr. Vinod Kumar Kaushal, Advocate
for respondent No.1-UOI.
Mr. O.P. Goyal, Senior Advocate with
Mr. Piyush Aggarwal, Advocate and
Mr. K.K. Gupta, Advocate
for the respondents No.2 and 3.
***
Learned Senior counsel appearing for respondents No.2 and 3 points out that vide Annexure R2/1 dated 22.5.2018 which is office memorandum issued by Government of India in respect of settlement of Commercial Disputes between Central Public Enterprises (CPSEs) inter se and also between CPSEs and Government Departments/Organisations, all disputes inter se are to be referred to Administrative Mechanism for Resolution of CPSEs Disputes (AMRCD). Learned Senior counsel contends that in view of Clauses 4, 5 and 6 thereof wherein it has been clearly stated that at the first level such commercial dispute shall be referred to committee comprising of Secretaries of Administrative Ministries followed by referring the same to the second tier constituted by the Cabinet Secretary, in the event the dispute remains unresolved by the first tier.
The matter was heard at length on this aspect. When the order For Subsequent orders see CWP-20120-2014, CWP-23276-2013, -- and 1 more.
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Accordingly, adjourned to 30.11.2018.
A photocopy of this order be placed on the connected cases.
(ARUN MONGA) JUDGE NOVEMBER 28, 2018 dkp For Subsequent orders see CWP-20120-2014, CWP-23276-2013, -- and 1 more.
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