Allahabad High Court
Anil Kumar Rai vs Director Fisheries And Another on 18 September, 2019
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- MATTERS UNDER ARTICLE 227 No. - 6736 of 2019 Petitioner :- Anil Kumar Rai Respondent :- Director Fisheries And Another Counsel for Petitioner :- Dinesh Kumar Singh Counsel for Respondent :- C.S.C. Hon'ble Vivek Varma,J.
Heard Sri Dinesh Kumar Singh, learned counsel for the petitioner and perused the material available on record.
The sole relief pressed by learned counsel for the petitioner is to decide the application for interim injunction filed in Arbitration Case No.22 of 2016 (Anil Kumar Rai vs. Director Fisheries and others) filed under Section 9 (1) (ii) (d) and (e) of Arbitration and Conciliation Act, within stipulated period as may be fixed by this Court.
Considering the facts and circumstances of the case and submissions made, the writ petition is disposed off directing the respondent no.1 to consider and decide the application for interim injunction filed in Arbitration Case No.22 of 2016, expeditiously, in accordance with law, after affording notice and opportunity to all the parties, if there is no other legal impediment.
It is made clear that this Court has not expressed any opinion on merits of the case and it is for the concerned authorities to decide the same in accordance with law.
Order Date :- 18.9.2019 Ajeet