PUNJAB STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD. Vs. VIRSA SINGH SIDHU

LAWS(P&H)-2011-7-208

HIGH COURT OF PUNJAB AND HARYANA

Decided on July 13,2011

PUNJAB STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD. Appellant

VERSUS

VIRSA SINGH SIDHU Respondents

JUDGEMENT

Hemant Gupta, J. - (1.) CM No7. 16557 -CII of 2011 Application is allowed. Filing of certified copy of Annexure R -1 to R -3 is dispensed with.
(2.) CM No. 16558 -CII of 2011 Application is allowed. Reply on behalf of Respondent is taken on record. Arb. Case No. 64 of 2006 This Court passed an order dated 18.1.2010, whereby Respondent was directed to appoint his arbitrator not later than 28.2.2010. The parties were to appear before the Arbitral Tribunal on 15.3.2010.
(3.) IN terms of the said order, Respondent appointed an arbitrator. Arb. Case No. 64 of 2006 -2 -The arbitrator appointed by the Petitioner as well as the arbitrator nominated by the Respondent conducted proceedings on 15.3.2010. In such proceedings Respondent sought time for appointment of the third arbitrator in terms of the agreement and orders of this Court.;

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