NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs. BHAGAT RAM

JUDGEMENT

(1.) Appellant-National Highways Authority of India, has come up in instant appeal under Sec. 37 of Arbitration and Conciliation Act, 1996 [as amended from time to time] assailing the judgment dtd. 17/5/2022 [Annexure A-1] passed by the Learned District Judge, Mandi, dismissing the objections filed under Sec. 34 of the Act and in affirming the Award dtd. 22/12/2017 passed by Learned Arbitrator-cum-Divisional Commissioner, Mandi, relating to land acquisition proceedings on 4-lane road i.e. Bilaspur-Nerchowk, NH-21, falling in Revenue Estate Jarol, Tehsil Sundernagar, District Mandi, Himachal Pradesh.

(2.) Learned Counsel for the Appellant and Respondents jointly represent that subject matter in the instant appeal already stands adjudicated by a Co-ordinate Bench of this Court in Arbitration Appeal No.112 of 2024, In Re; National Highway Authority of India Versus Husan Lal alongwith connected matters, decided on 17/10/2024 [Taken on Record], whereby, the appeal filed by the Appellant-NHAI has been dismissed and the judgment passed by the Learned District Judge as well as the Award as been affirmed.

(3.) Considering the fair stand taken by Learned Counsel representing the parties herein, the instant appeal also meets the same fate of dismissal.