- (1.) This order will dispose of RA-CR No.196-CII of 2014 (O&M) in/and FAO No.254 of 2014 (O&M), RA-CR No.199-CII of 2014 (O&M) in/and FAO No.6225 of 2013, RA-CR No.197-CII of 2014 (O&M) in/and
(2.) It may be noticed at the outset that both the disputing parties had appealed to this Court under section 37 of the Arbitration & Conciliation Act, 1995 against the order passed by the learned Additional District Judge, Jalandhar on an application preferred against the awards of the Arbitrator dated June 04, 2010 and July 19, 2010. The award dated July 19, 2010 was passed by the Arbitrator [Commissioner of the Division exercising powers under the National Highways Act, 1956 as amended] by reviewing his first award dated June 04, 2010. It may also be noted that against dismissal of the appeals, SLPs No.10645 and 10646 of 2004 were filed in the Supreme Court. The appellant, National Highways Authority of India at the hearing sought leave of the Court to withdraw the Special Leave Petitions and the same was accordingly dismissed as withdrawn with liberty in case review application was filed in the High Court it would be decided in accordance with law.
(3.) On return from the Supreme Court, these four cases consist of three review applications filed by the Union of India through the National Highway Authority of India [NHAI] to review the order dated January 08, 2014 and February 03, 2014 passed in FAO No.6225 of 2013 and connected appeals. There has been a delay in filing of the Review Applications which have to be attended first.;