HEMANT GUPTA, J. - (1.) The petitioner has sought transfer of petition filed by the respondents under section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter to be referred as "the Act"), pending in the court of Shri J.S. Kaler, Additional District Judge, Fatehgarh Sahib, to the court of Shri B.K. Mehta, Additional District Judge, Chandigarh.
(2.) The parties have entered into an agreement dated 21.09.1998. The dispute between the parties arising out of the said agreement was referred to the arbitrator appointed by the Managing Director of the Punjab State Warehousing Corporation Limited. The arbitrator passed an award on 17.09.2004. The petitioner filed objections under section 34 of the Act before the learned Additional District Judge, Chandigarh, which are now pending in the court of Shri B.K. Mehta, Additional District Judge, Chandigarh. Against the same award, the respondents filed objections which are pending in the court of Shri J.S. Kaler, Additional District Judge, Fatehgarh Sahib. Since the objections filed by the respondents were subsequent to the objections filed by the petitioner at Chandigarh, the petitioner has sought transfer of objections filed by the respondents to the competent court at Chandigarh. Learned counsel for the respondents has no objection for transfer of the objections under section 34 of the Act from the court of Shri J.S Kaler, Additional District Judge, Fatehgarh Sahib to the court of Shri B.K. Mehta, Additional District Judge, Chandigarh.
(3.) In view of the facts and circumstances of the case and the stand of the respondents, the objections filed by the respondents and pending in the court of Shri J.S. Kaler, Additional District Judge, Fatehgarh Sahib, are transferred to the court of Shri B.K. Mehta, Additional District Judge, Chandigarh. The parties through their counsel are directed to appear before Shri B.K. Mehta, learned Additional District Judge, Chandigarh, on 9.3.2006. The transferee court shall decide both set of objections together. The court of Additional District Judge at Fatehgarh Sahib shall send the records of the case to the transferee court forthwith. The petition stands disposed of accordingly.;