PRAKASH KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India has been filed by petitioners seeking indulgence of this Court for a direction to learned District Judge, Udham Singh Nagar, to expedite the disposal of Arbitration Case No.07 of 2023 Smt. Prakash Kaur and Others Vs. Union of India and Others, within a time frame fixed by this Court.

(2.) It is the contended by learned counsel for petitioners that the arbitration proceedings were launched between the parties which resulted into an arbitration award dtd. 26/2/2021. It is further contended by him that an application was moved by petitioners under Sec. 34 of the Arbitration and Conciliation Act, before the learned District Judge, Udham Singh Nagar, which was registered as Arbitration Case No.07 of 2023 Smt. Prakash Kaur and Others Vs. Union of India and Others, for challenging the award, whereby, the enhancement of compensation was denied to the petitioners.

(3.) Learned counsel for petitioners further submits that pleadings of the parties have already been exchanged in the said Arbitration Case, and therefore, only argument is left to be done. He also submits that the said Arbitration Case is pending since 2023. He requested a direction to be issued to learned District Judge, District Udham Singh Nagar, to expedite the disposal of aforesaid Arbitration Case No.07 of 2023 Smt. Prakash Kaur and Others Vs. Union of India and Others.