Himachal Pradesh High Court
Executive Engineer vs . Tek Chand on 25 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Executive Engineer vs. Tek Chand Arbitration Case No. 14 of 2022 .
25.03.2022 Present: Mr. Vijay Singh Thakur, Advocate, for the petitioner.
Mr. Suneet Goel and Mr. Vivek Attri, Advocate, for the respondent.
OMP(M) No.02 of 2022 Notice. Mr. Suneet Goel, learned counsel, appears and waives service of notice on behalf of the respondent.
By way of instant application filed under Section 5 of the Limitation Act, prayer has been made on behalf of the applicant/petitioner for condonation of delay in filing the accompanying Arbitration Case, but since, accompanying Arbitration Case has been filed within the prescribed time of limitation, learned counsel representing the applicant/petitioner seeks permission to withdraw the same.
Consequently, in view of the above, present application is dismissed, as withdrawn.
OMP No.70 of 2022
Reply, if any, to the application be filed within four weeks. Operation, execution and implementation of Award dated 07.08.2021, passed by learned Arbitrator, in Arbitration Case No.1 of 2019, titled Er. Tek Chand vs. The Executive Engineer, shall remain stayed, subject to deposit of entire award amount, within a period of six weeks.
Arbitration Case No. 14 of 2022 Learned counsel representing the respondent prays for and is granted four weeks' time to file reply. List thereafter.
Name of Mr. Suneet Goel and Mr. Vivek Attri, learned Advocates, representing the respondent, be reflected in the cause list henceforth.
(Sandeep Sharma) Judge 25th March, 2022 (reena) ::: Downloaded on - 28/03/2022 20:11:36 :::CIS