Himachal Pradesh High Court
Hukum Chand & Others vs . Nhai & Anr. on 24 August, 2023
Hukum Chand & others vs. NHAI & anr.
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Arb. Case No.703 of 2023 24.08.2023 Present: Mr. Hamender Singh Chandel, Advocate, for the petitioners.
Ms. Shreya Chauhan, Advocate, for respondent No.1.
of Mr.Navlesh Verma, Additional Advocate General, for respondent No.2.
rt Learned counsel for respondent No.1, has submitted that similar matter was decided by the Coordinate Bench of this Court on 17.07.2023 in Arbitration Case No.521 of 2023, titled Begma vs. Collector Land Acquisition and Ors.
In view of the submission made by learned counsel for respondent No.1, as well as taking into consideration the aforesaid order, learned Arbitrator is granted six months' time from the date parties appear before the learned Arbitrator to complete the arbitration proceedings. As far as, the issue for awarding interest is concerned, learned Arbitrator is also free to deal with the same and the respondents are at liberty to agitate the issue of interest, which shall be considered by learned Arbitrator, as per law. The parties are directed to appear before learned Arbitrator on 12.09.2023. The petition stands disposed of.
The parties are permitted to produce a copy of this order, downloaded from the web-page of the High Court of ::: Downloaded on - 24/08/2023 20:40:51 :::CIS Himachal Pradesh, before the authorities concerned and the .
said authorities shall not insist for production of a certified copy, but if required, may verify it from website of the High Court.
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of (Rakesh Kainthla) Judge August, 24, 2023 rt (pathania) ::: Downloaded on - 24/08/2023 20:40:51 :::CIS