SINGLA CONSTRUCTION COMPANY, PATIALA Vs. UNION OF INDIA AND OTHERS

LAWS(P&H)-2014-3-604

HIGH COURT OF PUNJAB AND HARYANA

Decided on March 21,2014

Singla Construction Company, Patiala Appellant

VERSUS

UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

- (1.) Cm 4686-CII of 2014 Leave is granted to place on record replication to the written statement filed by the respondents and the application is allowed.
(2.) Arb-26-2014 Learned counsel for the respondents states that the Arbitrator has been appointed on 17.2.2014 and he has entered upon reference. It is stated that the appointment was made after issuance of notice by this Court on 12.2.2014 but, in any case, the present petition would not be maintainable for the reason that it has been filed under the Arbitration and Conciliation Act, 1996 while the proceedings are being governed by the Arbitration Act, 1940, on the insistence of the petitioner himself.
(3.) The petition is accordingly dismissed.;

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