LAWS(HPH)-2023-5-20

TIRATH RAM Vs. LAND ACQUISITION OFFICER

Decided On May 09, 2023
TIRATH RAM Appellant
V/S
LAND ACQUISITION OFFICER Respondents

JUDGEMENT

(1.) All these petitions have been filed under Sec. 29A (4) of the Arbitration and Conciliation Act, 1996 with a prayer for extension of time in completing the arbitration proceedings.

(2.) Respondents No.2 has filed the replies to the petitions, which are taken on record.

(3.) Learned counsel on both the sides have jointly submitted that similar petitions have been disposed of by the Coordinate Benches of this Court by granting extension to the learned Arbitrator by six months for deciding the arbitration proceedings. Reference in this regard has been made to order dtd. 13/1/2023 passed in Arbitration Case No.02 of 2023, order dtd. 22/3/2023 Abr. Case No. 36 of 2023 alongwith connected matters and order dtd. 3/5/2023 passed in Arb. Case No. 86 of 2023 and the connected matters.