Himachal Pradesh High Court
Partap Singh vs Union Of India And Others on 18 April, 2024
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
Arb. Case No.423 of 2024
Decided on 18th April, 2024
Partap Singh
...Petitioner
.
Versus
Union of India and others
...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
1
Whether approved for reporting?
For the petitioner: Mr. Vipin Pandit, Advocate.
For the respondents:
r to
Mr. Balram Sharma, Deputy Solicitor
General of India, for respondent No.1.
Ms. Sneh Bhimta, Advocate, for
respondents No. 2 and 3.
Mr. Pushpinder Jaswal, Additional
Advocate General, for respondent No.4-
State.
Ajay Mohan Goel, Judge (Oral)
By way of the present petition, the petitioner has, inter alia, prayed for the following relief:-
"It is, therefore, respectfully prayed that in view of the facts stated above the application may kindly be allowed and the time limit for completing the Arbitration proceedings in Arbitration Reference Case No.38 of 2016, titled as Partap Singh versus Union of India and others, pending before the learned Arbitrator under National Highways ::: Downloaded on - 18/04/2024 20:35:37 :::CIS 2 Authority of India-cum-Divisional Commissioner, Shimla, may kindly be extended for a further period of six months or any other orders or directions which this learned Court may deem fit be passed in .
the interest of justice."
2. Having heard learned counsel for the parties, this petition is disposed of by extending the time for the adjudication of the arbitration proceedings in Arbitration Reference Case No.38 of 2016, titled as Partap Singh versus Union of India and others. Let the arbitration proceedings be positively completed within a period of six months from today. Pending miscellaneous applications, if any, also stand disposed of.
(Ajay Mohan Goel) Judge April 18, 2024 (Vinod) ::: Downloaded on - 18/04/2024 20:35:37 :::CIS