NATIONAL HIGHWAY AUTHORITY OF INDIA Vs. YASHPREET SINGH

JUDGEMENT

(1.) Vide this common order, CR No.259 of 2022 titled National Highway Authority of India and another Vs. Yashpreet Singh and another, CR No.831 of 2022 titled National Highway Authority of India and another Vs. Yashpreet Singh and another, CR No.3150 of 2021 titled National Highway Authority of India and another Vs. Parampal Kaur and another, CR No.3153 of 2021 titled National Highway Authority of India and another Vs. Dilbag Singh @ Jagseer Singh and another, CR No.3155 of 2021 titled Union of India Vs. Sandeep Kumar and others and CR No.3164 of 2021 titled Executive Engineer Vs. Rainu Bala and others are being decided.

(2.) Since common questions of law in the aforesaid cases are involved, therefore, facts are being culled out from CR No.259 of 2022.

(3.) Petitioners in the aforesaid cases except in CR No.831 of 2022 have assailed the order dtd. 26/10/2021 passed by the Executing Court, dismissing the application under Sec. 42 of the Arbitration and Conciliation Act, 1996 and order dtd. 26/10/2021 to the extent, whereby the executing Court has directed the petitioners to deposit the awarded amount passed by the Arbitrator.