AMIT KUMAR SINGLA Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Prayer in this petition is for transfer of the subsequent objection petition i.e. ARB No.53 of 2019 (Annexure P-4) filed by respondents No.1 and 2 against the arbitration award from the Court of Additional District Judge, Panchkula to the competent Court at Karnal, where the petitioner has already filed an objection against the common order.

(2.) Brief facts of the case are that the respondent - HUDA has allocated the work pertaining to the development of the road in Sector 9 and some other works in District Karnal. The work was allotted and carried out by the petitioner, however, with regard to payments and some other matters, the arbitrator was appointed by this Court and the arbitrator has passed an award dtd. 9/8/2019.

(3.) Counsel for the petitioner has argued that against the award, the petitioner has preferred a petition under Sec. 34 of the Arbitration Act, which is pending in the Court of Additional District Judge, Karnal. Similarly later on, the respondent - HUDA has also filed the objections before the Additional District Judge, Panchkula. It is also submitted that since the objections are filed against the same award by the two sets of the objectors i.e. the petitioner - contractor on one side and the respondent - HUDA on the other side, the same needs to be decided by one Court.